Section 38(4) in The Darjeeling Gorkha Hill Council Act, 1988
(4)No Executive Councillor shall hold any office of profit for so long as he holds the office of Executive Councillor, and no Executive Councillor or member of his family shall, either directly or indirectly,-(a)enter into any contract, or(b)have any dealings or transaction,with the Council without the specific and prior approval of the Council.
