Section 37(7) in Gorkhaland Territorial Administration Act, 2011
(7)The outgoing Chief Executive of the Gorkhaland Territorial Administration shall convene the first meeting of the Gorkhaland Territorial Administration Sabha on the appointed date by sending notice, specifying therein the date, time and place of the meeting to the registered address of each Member elected to the Gorkhaland Territorial Administration Sabha at least seventy-two hours before the time fixed for such meeting:Provided that if the outgoing Chief Executive of the Gorkhaland Territorial Administration fails to convene the meeting on the appointed date, the Government may authorize an officer to convene the first meeting of the Gorkhaland Territorial Administration Sabha on a date to be specified by the Government in this behalf.
