Section 18A(7) in The Darjeeling Gorkha Hill Council Act, 1988
(7)The Leader of any recognised political party referred to in subsection (3) may at any time file a petition endorsed by the General Secretary, or, if there is no General Secretary, the Secretary, of the district unit of such recognised political party to the prescribed authority referred to in sub-section (1), stating that-(a)one or more member of such recognised political party have-(i)voluntarily given up his or their membership of such recognised political party, or(ii)have exercised the voting right contrary to the manner of voting of the majority members set up by such recognised political party in the General Council, or(b)the member referred to in sub-section (4) has voluntarily given up his membership of the recognised political party that set him up, or(c)the member referred to in sub-section (5) has joined a recognised political party on the expiry of six months from the date of election, and that such member or members should be declared to be disqualified under sub-section (1) and should be removed from the General Council.
