Section 37(4) in Gorkhaland Territorial Administration Act, 2011
(4)There shall be a Deputy Chairman, who shall be elected in such manner as may be prescribed by the Government, who in absence of the Chairman shall conduct the business of the Gorkhaland Territorial Administration Sabha. The Deputy Chairman of the Gorkhaland Territorial Administration Sabha shall continue to hold office until -(a)he ceases to be a Member, or(b)he resigns his office in writing under his hand addressed to the Chief Executive of the Gorkhaland Territorial Administration, in which case the resignation shall take effect from the date of its acceptance by the Chief Executive of the Gorkhaland Territorial Administration, or(c)his election as Deputy Chairman is cancelled by the Chief Executive of the Gorkhaland Territorial Administration:Provided that notwithstanding such cancellation of his election, he shall, subject to the other provisions of this Act, continue to hold office as a Member.
