Section 18A(3) in The Darjeeling Gorkha Hill Council Act, 1988
(3)As soon as may be within one month from the date of the first meeting of a General Council or within one month from the date on which this section comes into force, as the case may be, elected Councillors set up by the recognised political parties shall, by adopting a resolution, select one Councillor from amongst themselves to be the Leader and such Leader shall, within fifteen days from the date of such selection, furnish to the prescribed authority referred to in sub-section (1)-(i)a copy of the resolution,(ii)a signed statement containing the names, addresses and constituencies of himself and other members set up by such recognised political party, and(iii)a copy of a set of rules and regulations, if any, by whatever name called, of such recognised political party:Provided that an office-bearer may also hold the office of the Leader.
