Section 43(5) in Ladakh Autonomous Hill Development Councils Act, 1997
(5)[The Council, with the approval of the Government may make rules] [Substituted 'The Government may make the rules' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]for management of the Council Fund and for the procedure to be followed in respect of payment of moneys into the said fund, withdrawals of moneys therefrom, the custody of moneys therein and any other matter incidental thereto or connected with or ancillary to the matters aforesaid.
