Section 40(2) in Gorkhaland Territorial Administration Act, 2011
(2)Notwithstanding anything contained in sub-section (1) or any other provisions of this Act, where the Administrator or the Board of Administrators has been appointed or constituted, as the case may be, by the Government under the second proviso to subsection (1) of section 17, the powers exercisable, and functions performed, by the Chief Executive under the Act shall be exercised and performed by such authority as the Government may, by notification, specify.
