Section 19 in Ladakh Autonomous Hill Development Councils Act, 1997
19. Removal of members.
- The Government may, after affording an opportunity of being heard, by order remove from office any member who-(i)is convicted by any court for an offence involving moral turpitude punishable with imprisonment for a period of more than six months; or(ii)has been adjudged as an insolvent; or(iii)has become physically or mentally incapable of acting as a member; or(iv)has acquired such financial or other interests as is likely to affect prejudicially his functions as a member.
