Section 20 in Ladakh Autonomous Hill Development Councils Act, 1997
20. Appeal against the order of removals.
- Any member who is removed from his office under section 19 may within 45 days from the date of the order appeal to such authority not below the rank of a District Judge as the Government may appoint in this behalf and thereupon the authority so appointed may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to such authority and after giving the applicant an opportunity of being heard, modify, set aside or confirm the order.
