Section 54 in Gorkhaland Territorial Administration Act, 2011
54. Officers and other employees.
(1)The Gorkhaland Territorial Administration may, with the approval of the Government create such posts as are equivalent to Group B. Group C and Group D posts under the Government and make regulations relating to their conditions of service:Provided that where any disciplinary or other action is required to be taken against any such employee, the Gorkhaland Territorial Administration shall have the power to initiate such disciplinary action against such employee whereupon the Gorkhaland Territorial Administration shall report the same forthwith to the Government for such further action as the Government may think fit.(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.(3)The State Public Service Commission shall be consulted for the recruitment of Group 'A' officers.
