Section 19(15) in Gorkhaland Territorial Administration Act, 2011
(15)The State Government may, by notification published in the Official Gazette, make rule for carrying out the purposes of this section.Explanation I. - For the purpose of this section, an elected Member shall be deemed to be set up by a recognized political party if he has contested election within symbol reserved for such recognized political party or if he has contested election with a free symbol and joins a recognized political party and furnishes a declaration to that effect to the prescribed Authority before the expiry of six months from the date of election.Explanation II. - "Prescribed Authority for the Gorkhaland Territorial Administration Sabha" shall mean an Authority appointed by the State Government by notification published in the Official Gazette for the purpose of this section.
