Section 51 in Gorkhaland Territorial Administration Act, 2011
51. Principal Executive Officer.
(1)There shall be a Principal Secretary to the Gorkhaland Territorial Administration (hereinafter referred to as the Principal Secretary), not below the rank of Secretary or Commissioner to the State Government, appointed by the Government in consultation with Chief Executive.(2)The Principal Secretary shall be paid out of the Fund such salaries and allowances as may, from time to time, be fixed by the Government.(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.(4)(a)The Principal Secretary shall act under the direction of the Chief Executive.(b)The Principal Secretary shall be responsible for the maintenance of the records of the Gorkhaland Territorial Administration and the Execurive Sabha.(5)The Principal Secretary appointed under sub-section (1) shall not be transferred within a period of two years of the assumption of office, without the consent of the Gorkhaland Territorial Administration.
