Section 5 in The Darjeeling Gorkha Hill Council Act, 1988
5. Constitution and composition of General Council. -
(1)The General Council shall consist of forty-two [Councillors] [Word substituted by W.B. Act 3 of 1994.] of whom two-thirds shall be elected, on the basis of adult suffrage, from the territorial constituencies referred to in section 6 and one-third shall be [nominated] [Word substituted by W.B. Act 3 of 1994.].(1A)[ Of the nominated Councillors, eleven shall be nominated by the Government ad three shall be nominated by the Chairman of the General Council.] [Sub-section (1A) inserted by W.B. Act 3 of 1994.](2)[ Subject to the provisions of sub-section (1A), the Councillors to be nominated by the Government may include-] [Sub-sections (2) and (3) substituted by W.B. Act 3 of 1994.](a)all or any of the members of the Legislative Assembly of the State of West Bengal elected from the constituencies of Darjeeling, Kurseong and Kalimpong,(b)the member elected to the House of the People from the Darjeeling Parliamentary constituency, or(c)all or any of the Chairmen of the Municipalities within the Hill Areas.(3)[ The Government may provide for due representation of minorities, Scheduled Castes, Scheduled Tribes and women, while nominating the remaining Councillors.] [Sub-sections (2) and (3) substituted by W.B. Act 3 of 1994.]
