Section 10 in Gorkhaland Territorial Administration Act, 2011
10. Electoral rolls.
(1)So much of the electoral roll for any Assembly Constituency in force on the last date of nominations for the Gorkhaland Territorial Administration Sabha election as relates to the area comprised within a constituency as defined in clause (b) of section 2 shall, subject to the provisions of this Act and the rules made thereunder, be the electoral roll for the election of Members from that constituency.(2)Persons whose names are included in the electoral rolls of the relevant Assembly constituencies in force on the last date of nominations for Gorkhaland Territorial Administration Sabha election pertaining to the region under this Act shall be the electorate for the election of Members.(3)The Government shall, at any time and in the manner prescribed, cause to be published the electoral roll in respect of a constituency of the Gorkhaland Territorial Administration Sabha.
