Section 13 in Gorkhaland Territorial Administration Act, 2011
13. General election to Gorkhaland Territorial Administration Sabha.
(1)A general election subsequent to the first election shall be held for the purpose of constituting a new Gorkhaland Territorial Administration Sabha, before the expiration of the term of office of the Members, or as the case may be, the term of office of the Administrator or the Board of Administrators as specified in section 17 or, in the case of its earlier dissolution, soon after such dissolution, on such day or days within a period of six months as the Government may fix.(2)The Government may issue such orders as it may consider necessary or expedient to give effect to the provisions of this Act in regard to the holding of the first election referred to in section 12 and in regard to any matter connected therewith or incidental thereto.(3)If the office of an elected or nominated Member becomes vacant by reason of his death, resignation or otherwise, the vacancy shall be filled by election or nomination, as the case may be, in accordance with the provisions of this Act and the rules made thereunder.(4)If a person is elected to more than one seat in the Gorkhaland Territorial Administration Sabha, then, unless within a period of thirty days from the last of the dates of election of such person he resigns all but one of the seats by writing under his hand addressed to the authority or officer etc. referred to in clause (b) of section 20, all the seats shall become vacant.(5)For the purpose of sub-section (4) of this section and sub-sections (3) and (4) of section 16, the date on which a person is declared by the returning officer to be elected to the Gorkhaland Territorial Administration Sabha, shall be the date of his election.
