Section 19(11) in Gorkhaland Territorial Administration Act, 2011
(11)As soon as possible within eight weeks from the date of receipt of the petition referred to in sub-section (7), the prescribed Authority shall, in consideration of the facts and the documents and the records before it,-(a)reject the petition, or(b)admit the petition wholly or in part and declare any Member or Members to be disqualified under sub-section (1) for being Member.
