Section 17 in Ladakh Autonomous Hill Development Councils Act, 1997
17. Disqualification of members.
- A person shall not be qualified for being chosen as a member of the Council if-(i)he is in the service of the Central or the State Government or in the service of any local authority or body corporate constituted by law;(ii)he is less than 25 years of age;(iii)he has been adjudged by a competent court to be of unsound mind, or he is an undischarged insolvent;(iv)he has been convicted by a court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months; or an offence mentioned in section 24 of the Jammu and Kashmir Representation of the People Act, 1957.
