Section 28A in Ladakh Autonomous Hill Development Councils Act, 1997
28A. [ Deputy Chairman of the Council. [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
(1)The Council shall have a Deputy Chairman to be elected by its elected members from amongst themselves in its first meeting after the general election.(2)On the occurrence of vacancy in the office of Deputy Chairman for any reason whatsoever, the Council shall within one month of the date of occurrence of vacancy elect one of its members as Deputy Chairman.
