Section 19(3) in Gorkhaland Territorial Administration Act, 2011
(3)As soon as may be within one month from the date of the first meeting of a Gorkhaland Territorial Administration Sabha, elected Members set up by the recognized political parties shall, by adopting a resolution, select one Member from amongst themselves to be the Leader and such Leader shall, within fifteen days from the date of such selection, furnish to the prescribed Authority referred to in sub-section (1)-(i)a copy of the resolution,(ii)a signed statement containing the names, addresses and constituencies of himself and other members set up by such recognized political party, and(iii)a copy of a set of rules and regulations, if any, by whatever name called, of such recognized political party:Provided that an office-bearer may also hold the office of the Leader.
