Section 4 in Ladakh Autonomous Hill Development Councils Act, 1997
4. Composition of Council.
(1)The total number of seats in the Council to be filed by persons chosen by direct election on the basis of adult suffrage from territorial constituencies shall be twenty-six.(2)The Government may nominate not more than four persons from amongst the principal religious minorities and women in the district to be members of the Council.(3)The sitting members of the Legislative Assembly of the State of Jammu and Kashmir and the sitting members of the House of the People representing the Assembly or the Parliamentary Constituency, as the case may be, in which the district is situated, shall be ex-officio members of the Council constituted for the district.(4)[ The sitting members of the Legislative Council of the State, being residents of the district, shall be ex-officio members of the Council constituted for the district.] [Sub-section (4) inserted by Act XIX of 2005 w. e. f 11th November, 2005]
