Section 13(1) in Gorkhaland Territorial Administration Act, 2011
(1)A general election subsequent to the first election shall be held for the purpose of constituting a new Gorkhaland Territorial Administration Sabha, before the expiration of the term of office of the Members, or as the case may be, the term of office of the Administrator or the Board of Administrators as specified in section 17 or, in the case of its earlier dissolution, soon after such dissolution, on such day or days within a period of six months as the Government may fix.
