Section 60(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)In particular and without prejudice to the generality of foregoing powers, such rules may provide for -(i)the form in which an oath or affirmation has to be subscribed by a member under section 11;(ii)the form in which an election petition shall be presented under sub-section (1) of section 12;(iii)the taxes which the Council shall collect under clause (i) of sub-section (1) of section 24;(iv)the salaries, allowances and terms and conditions of the [Chief Executive Councillor, the Deputy Chairman] [Substituted 'Chief Executive Councillor' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.] under section 35;(v)the manner in which Recruitment Board and Departmental Promotion Committee may be constituted under sub-section (2) of section 41;(vi)the management of the Council Fund and the procedure to be followed in respect of payment into and withdrawal from the Council Fund under sub-section (5) of section 43;(vii)the form in which accounts of the Council shall be kept under sub-section (6) of section 43;(viii)the time and the manner in which a draft budget shall be prepared and the grant of imprest for such other cases under sub-section (1) of section 47;(ix)the period before which the approval of the Government has to be given for purposes of sub-section (2) of section 47;(x)the period within which representation should be made under sub-section (2) of section 52;(xi)any other matter for which rules have to be made under this Act.
