Section 23(2) in The Darjeeling Gorkha Hill Council Act, 1988
(2)The quorum necessary for the transaction of business at a meeting of the [General Council] [Words substituted by W.B. Act 3 of 1994.] shall be [fifteen Councillors] [Words substituted by W.B. Act 3 of 1994.] and the decision of the [General Council] [Words substituted by W.B. Act 3 of 1994.] shall be by a simple majority of votes of the [Councillors present] [Words substituted by W.B. Act 3 of 1994.].
