Section 37 in Ladakh Autonomous Hill Development Councils Act, 1997
37. Special powers of the Chief Executive Councillor.
- If the Chief Executive Councillor is of the opinion that immediate action or execution of any work is required in the interest of maintaining essential service or the prevention of extensive damage to any service or property of the Council, he may take such action or execute such work without the approval of the Executive Council and direct that expenses for such action or execution shall be paid from the Council Fund:Provided that the Chief Executive Councillor shall report forthwith to the Council or to the Executive Council, as the case may be, of the action taken or works executed and reasons therefor.
