Section 37 in The Darjeeling Gorkha Hill Council Act, 1988
37. Powers, functions and duties. -
(1)The Chief Executive Councillor shall-[* * * * * *] [Clause (a) omitted by W.B. Act 3 of 1994.](b)have general responsibility for the financial and executive administration;(c)exercise administrative supervision and control over all officers and employees of the General Council, and the officers and employees whose services may be placed at the disposal of the General Council by the Government;(d)for the transaction of business under this Act or for the purpose of making any order under this Act, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the General Council under this Act or the rules made thereunder :Provided that the Chief Executive Councillor shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised, performed or discharged by the General Council at a meeting;(e)exercise such other powers, perform such other functions and discharge such other duties as the General Council may, by general or special resolution, direct or as the Government may, by rules made in this behalf, prescribe.(2)The Vice-Chairman shall-(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Chief Executive Councillor as the Chief Executive Councillor may, from time to time, subject to the rules made in this behalf by the Government, delegate to him by order in writing:Provided that the Chief Executive Councillor may at any time withdraw the powers and functions delegated to the Vice-Chairman;(b)during the absence of the Chief Executive Councillor, exercise all the powers, perform all the functions and discharge all the duties of the Chief Executive Councillor;(c)exercise such other powers, perform such other functions, and discharge such other duties as the General Council may, by general or special resolution, direct or as the Government may, by rules made in this behalf, prescribe.
