Section 23 in Ladakh Autonomous Hill Development Councils Act, 1997
23. Matters under the control and administration of the Council.
- Subject to the provisions of this Act and any other law for the time being in force in the State [***] [Omitted 'and any general or special direction by the Government' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.], the Council shall have executive powers in the district in relation to-(i)allotment, use and occupation of land vested in the Council by the Government under this Act;(ii)formulation of development programme for the district in respect of District Component Schemes as notified by the Government and Centrally Sponsored Schemes and indicate priorities for various schemes and consider issues relating to the speedy development and economic upliftment of the district;(iii)periodical review of the progress and achievements of developmental plans and schemes;(iv)formulation and finalisation of the Budget (Plan and Non-Plan);(v)laying down guidelines for implementation of schemes at gross root level;(vi)special measures for employment generation and the alleviation of poverty;(vii)promotion of co-operative institutions;(viii)supervision and constitution of notified area committees;(ix)formulation of periodical and annual plans for the district;(x)promotion of languages and culture of the area;(xi)management of undemarcated forests;(xii)[ water supplies, irrigation and canals, drainage and embankment, water storage, flood control, protection of water bodies and use of water canals or water courses for purpose of agriculture;] [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](xiii)desert development;(xiv)[ public health and sanitation, health services, hospitals, dispensaries and family welfare;] [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](xv)[ tourism and tourism development authorities] [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](xvi)vocational training;(xvii)construction and maintenance of roads except highways;(xviii)preservation, protection and improvement of livestock and prevention of animal diseases;(xix)cattle ponds and the prevention of cattle trespass;(xx)education;(xxi)works, lands and buildings vested in or in the possession of the Council;(xxii)management of burials and burial grounds, cremation and cremation grounds;(xxiii)preservation of the environment and ecology of the area;(xxiv)local road transport and its development;(xxv)fisheries;(xxvi)small scale and [cottage industries, handicrafts and handlooms;] [Substituted 'cottage industries' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](xxvii)non-conventional energy;[(xxvii-a) science and technology ; [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](xxvii-b) promotion and development of traditional Amchi System of Medicine ;(xxvii-c) food, civil supplies and public distribution ;(xxvii-d) rural development ; and(xxvii-e) power development;](xxviii)any other matter within the executive power of the State which may be entrusted by notification in the Government Gazette to the Council by the Government.
