Section 15 in Ladakh Autonomous Hill Development Councils Act, 1997
15. Vacation of seats.
- [(1)] [Existing section 15 renumbered as sub-section (1) thereof and thereafter sub-section (2) inserted by Act XVII of 2002] If a person who is already a member of the Council is chosen as Member of Parliament or State Legislature his seat in the Council shall, on the date on which he takes oath as such become vacant.(2)[ Any person who is elected as a member of more than one constituency, shall, by notice in writing signed by him and delivered to the Election Authority as prescribed under rules within a period of fifteen days from the date he is so chosen, intimate in which of the constituency he wishes to serve and thereupon his membership for the constituency in which he does not wish to serve shall become vacant.] [Existing section 15 renumbered as sub-section (1) thereof and thereafter sub-section (2) inserted by Act XVII of 2002](3)[ If for a period of six successive months a member of the Council is, without the permission of the Council, absent from all the meetings thereof, the Election Authority may declare his seat vacant :Provided that in computing of said period of six months no account shall be taken of such absence caused by reasons beyond his control.] [Added by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
