Section 18A(15) in The Darjeeling Gorkha Hill Council Act, 1988
(15)The State Government may, by notification published in the Official Gazette, make rules for carrying out the purposes of this section.Explanation I. - For the purposes of this section, an elected Councillor shall be deemed to be set up by a recognised political party if he has contested election with symbol reserved for such recognised political party or if he has contested election with a free symbol and joins a recognised political party and furnishes a declaration to that effect to the prescribed authority before the expiry of six months from the date of election.Explanation II. - "Prescribed authority for the General Council" shall mean an authority appointed by the State Government by notification published in the Official Gazette for the purposes of this section.
