Section 16(2) in Gorkhaland Territorial Administration Act, 2011
(2)If a Member of Parliament or the State Legislature is elected as a Member then, at the expiration of fourteen days from the date of publication in the Official Gazette of the declaration that he has been so elected, the seat of such Member in the Gorkhaland Territorial Administration Sabha shall become vacant, and he shall be debarred from contesting any election to the Gorkhaland Territorial Administration Sabha for a period of ten years unless he has previously resigned his seat in Parliament or the State Legislature, as the case may be.
