Section 40(3) in Gorkhaland Territorial Administration Act, 2011
(3)The Deputy Chief Executive shall -(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Chief Executive as the Chief Executive may from time to time, subject to the rules make in this behalf by the Government, delegate to him by order in writing:Provided that the Chief Executive may at any time withdraw the powers and functions delegated to the Deputy Chief Executive;(b)during the absence of the Chief Executive, exercise all the powers, perform all the functions and discharge all duties of the Chief Executive;(c)exercise such other powers, perform such other functions, and discharge such other duties as the Gorkhaland Territorial Administration Sabha may, by general or special resolution, direct or as the Government may, by rules made in this behalf, prescribe.
