Section 60(3) in Gorkhaland Territorial Administration Act, 2011
(3)Persons employed in the Darjeeling Gorkha Hill Council shall, with effect from the date of such transfer, who were borne on Darjeeling Gorkha Hill Council shall be deemed to be the employee of the Gorkhaland Territorial Administration. Those on deputation to Darjeeling Gorkha Hill Council shall be deemed to be on deputation to the Gorkhaland Territorial Administration or shall be permanently placed to Gorkhaland Territorial Administration depending on their option exercised in keeping with the terms and conditions of their service. The terms and conditions of service of such persons shall not be disadvantageous than what they were entitled to immediately before such transfer.
