Section 38(2) in Gorkhaland Territorial Administration Act, 2011
(2)The Deputy Chief Executive shall hold office until -(a)he ceases to be a Member, or(b)he resigns his office in writing under his hand addressed to the Chief Executive, in which case the resignation shall take effect from the date of its acceptance by the Chief Executive, or(c)his nomination as Deputy Chief Executive is cancelled by the Chief Executive:Provided that notwithstanding such cancellation of his nomination, he shall, subject to the other provisions of this Act, continue to hold office as a Member of Gorkhaland Territorial Administration Sabha.
