Section 15(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(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]
