Section 40 in Ladakh Autonomous Hill Development Councils Act, 1997
40. [ Government employees to be employees of the Council. [Substituted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.]
(1)All Government employees in the District except the judicial employees and police personnel shall be deemed to be the transferred employees on such terms and conditions, to be notified by the Government from time to time :Provided that the terms and conditions of service of an employee of the Government transferred to the Council shall not be varied to his disadvantage.(2)The Chief Executive Officer may with the prior approval of the Executive Council take action against any employee transferred to it under sub-section (1), under rules governing their service conditions, including instituting a departmental inquiry and taking disciplinary action in accordance with such rules.(3)The Chief Executive Officer may with prior approval of the Executive Council transfer any employee transferred to Council under sub-section (1) within the District.(4)The Chief Executive Officer shall be the reporting authority for all District Level Officers/Officials transferred under sub-section (1).]
