Section 15 in The Darjeeling Gorkha Hill Council Act, 1988
15. Publication of results of elections. -
[(1) The names of all persons elected] [Section 15 renumbered as sub-section (1) of that section by W.B. Act 3 of 1994.] [******] [Words omitted by W.B. Act 3 of 1994.] to the General Council shall be published by the Government in the Official Gazette and upon such publication, [the General Council shall, notwithstanding anything contained elsewhere in this Act, be deemed] [Words substituted by W.B. Act 3 of 1994.] to have been duly constituted.(2)[ The names of persons nominated to the General Council by the Government or the Chairman of the General Council, as the case may be, shall be published by the Government in the Official Gazette.] [Sub-section (2) inserted by W.B. Act 3 of 1994.]
