Section 16(3) in Gorkhaland Territorial Administration Act, 2011
(3)If any Member fails to make and subscribe within three months from the date of his election or nomination to the Gorkhaland Territorial Administration Sabha an oath or affirmation in accordance with the provisions of section 23 or sub-section (10) of section 37, then, at the expiration of the said period, the seat of such Member in the Gorkhaland Territorial Administration Sabha shall become vacant.
