Section 35 in Ladakh Autonomous Hill Development Councils Act, 1997
35. Salary and allowances of the [[Chief Executive Councillor, the Deputy Chairman] [Substituted for 'Chief Executive Councillor' by Act XVII of 2002] and members of the Council].
- The [[Chief Executive Councillor, the Deputy Chairman] [Substituted for 'Chief Executive Councillor' by Act XVII of 2002] and members of the Council] shall be the whole time functionary and shall be paid out of the Council Fund such salary and allowances and shall be entitled to such leave of absence for such period or periods on such terms and conditions as may be prescribed.
