Section 22 in Ladakh Autonomous Hill Development Councils Act, 1997
22. Conduct of Business.
(1)The Council shall meet for the conduct of business at least once in every [three months] [Substituted for 'six months' by Act XVII of 2002] and shall conduct its business in such manner and in accordance with such procedure as may be determined by regulations with the approval of the Government.(2)The Quorum necessary for the transaction of business at a meeting of the Council shall be ten members and the decisions of the Council shall be by a simple majority of votes of the members present and in case of a tie the Chairman shall have a casting vote.(3)The ex-officio members of the Council shall have no right to vote in the meetings of the Council.
