Section 54(2) in Gorkhaland Territorial Administration Act, 2011
(2)The Gorkhaland Territorial Administration may, make appointment of persons to such categories of sanctioned posts as are equivalent to Group 'B', Group 'C' and Group 'D' posts under Government after making regulations relating to the conditions of service of such persons with the approval of the Governor subject to the budgetary provisions including long term liabilities of post retirement benefits such as pension, gratuity etc. Such appointments shall be made through a Subordinate Service Selection Board to be set up for this purpose.
