Section 61 in Ladakh Autonomous Hill Development Councils Act, 1997
61. Power to make regulations.
(1)The Council shall have power, subject to the provisions of this Act and the rules made thereunder to make, with the previous approval of the Government, regulations and bye-laws to be applicable within the district with respect to all or any of the matters required to be provided by regulations or bye-laws under any of the provisions of this Act.(2)All regulations and bye-laws made under sub-section (1) shall have effect upon their publication in the Government Gazette.
