Section 58 in The Darjeeling Gorkha Hill Council Act, 1988
58. Annulment or suspension of acts and resolutions. -
If, at any time, the Government is satisfied that a regulation or by-law or resolution made by the General Council or the [Council] [Word substituted by W.B. Act 3 of 1994.] is likely to endanger the safety or security of the State, the Government may annul or suspend such regulation or by-law or resolution, as the case may be, and take such steps as it may consider necessary to prevent the enforcement or operation or continuance of such regulation or by-law or the giving effect to such resolution.
