Section 33 in Ladakh Autonomous Hill Development Councils Act, 1997
33. Powers of the Chief Executive Councillor.
(1)The Chief Executive Councillor shall exercise -(a)general superintendence and control over all employees of the Council;(b)such other powers, perform such other functions and discharge such other duties as the Council may, by general or special resolution, direct.(2)The Chief Executives Councillor may for convenient transaction of business of the Executive Council allocate among its members such business and in such manner as he thinks fit.
