Section 27(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)The Chairman may be removed from office by a resolution carried by a majority of the total number of [elected members] [Substituted 'members' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] at a special meeting of the Council called for the purpose upon a requisition made in writing by not less than one-third of such members of the Council.
