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[Cites 0, Cited by 0] [Section 30] [Entire Act]

UT Ladakh - Subsection

Section 30(1) in Ladakh Autonomous Hill Development Councils Act, 1997

(1)The Chief Executive Councillor shall hold office until-
(a)he ceases to be the Chairman; or
(b)he resigns his office in writing under his hand addressed to the Council in which case the resignation shall take effect from the date of its acceptance.