Section 6 in Gorkhaland Territorial Administration Act, 2011
6. Delimitation of constituencies.
(1)There shall be 45 constituencies covering the region for election to the Gorkhaland Territorial Administration Sabha. Each constituency shall be a single member constituency and shall be territorial.(2)The Government may, by order published in the Official Gazette, determine the territorial limits of constituencies into which the region shall be delimited for the purpose of election of members to the Gorkhaland Territorial Administration Sabha.(3)The Government may, by notification, constitute a Committee for examining the question of identification and transfer of additional areas of Siliguri, Terai and Dooars to the region:Provided that the Committee constituted by the Home Department, Government of West Bengal, vide its notification No. 371-HA of 29th day of July, 2011, and published in the Kolkata Gazette, Extraordinary, dated July, 29, 2011 shall be deemed to have been constituted under the provisions of this sub-section.(4)Notwithstanding anything contained in sub-section (3), the electoral process to constitute the Gorkhaland Territorial Administration Sabha shall be based on the delimitation of constituencies in the region as determined under sub-section (2) and the functions of the Committee constituted under sub-section (3) shall not affect the process of election in any manner.
