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UT Ladakh - Section

Section 54 in Ladakh Autonomous Hill Development Councils Act, 1997

54. Members of the Council to be public servants.

- The [Chief Executive Councillor, the Deputy Chairman] [Substituted 'Chief Executive Councillor' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.], and other members of the Council and the officers and other employees of the Council shall be deemed to be public servants within meaning of section 21 of the Ranbir Penal Code.