Section 29 in Jammu and Kashmir Panchayati Raj Act, 1989
29. Term of Office.
(1)The term of office of the Chairman of the Block Development Council shall be five years from the date he is declared elected as such by the Election Authority.(2)The term of office of the Vice-Chairman and other members of the Block Development Council shall be co-extensive with the term of their office as Sarpanch of the concerned Halqa Panchayat.
