Section 51(3) in Gorkhaland Territorial Administration Act, 2011
(3)The Principal Secretary shall be the Principal Executive Officer of the Gorkhaland Territorial Administration and all other officers of the Gorkhaland Territorial Administration shall be subordinate to him. He shall have the right to be present at a meeting of the Gorkhaland Territorial Administration Sabha or of the Executive Sabha or of any Committee of the Gorkhaland Territorial Administration Sabha and to take part in the discussions as if he were a member of the Gorkhaland Territorial Administration Sabha or of the Executive Sabha or of the committee aforesaid and may, with the consent of the Chief Executive or any other person presiding over such meeting for the time being, as the case may be, at any time make a statement, or give an explanation, of facts, but he shall not be entitled to vote.
