Section 9 in Ladakh Autonomous Hill Development Councils Act, 1997
9. Date of elections.
- The election of members of a Council shall be held in accordance with the rules made under section 60 (including the election to constitute the first Council) on the date or dates as the Government may, by notification in the Government Gazette, direct:Provided that a causal vacancy shall be filled [ordinarily within three months and for reasons to be recorded in writing not later than six month] [Substituted 'as soon as may be' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] after the occurrence of the vacancy.
