Section 19(12) in Gorkhaland Territorial Administration Act, 2011
(12)Any Member declared disqualified under sub-section (1) or the Leader of the recognized political party referred to in sub-section (7), if aggrieved by the decision of the prescribed Authority may, within thirty days from the date of the order, appeal to such Authority as the State Government may appoint in this behalf, and, thereupon, the Authority so appointed may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to the prescribed Authority, and after giving the appellant an opportunity of being heard, set aside or confirm the order or declare under sub-section (1) any Member or Members to be disqualified for being Members.
