Section 43 in Gorkhaland Territorial Administration Act, 2011
43. Discharge of functions.
(1)The administrative, financial and the executive functions of the Gorkhaland Territorial Administration shall vest in the Executive Sabha.(2)All orders or instruments made or executed by the Executive Sabha shall be deemed to have been made or executed by or under the authority of the Gorkhaland Territorial Administration and every such order or instrument shall be authenticated by the signature of the head of the Executive Sabha or any other Executive Member or by any officer of the Gorkhaland Territorial Administration authorized in writing by the head of Executive Sabha in this behalf.
