Section 64(1) in Gorkhaland Territorial Administration Act, 2011
(1)If in the opinion of the Government, the Gorkhaland Territorial Administration-(i)has shown its incompetence to perform, or has made default in the performance of, the duties imposed on it by or under the Act or any other law for the time being in force, or(ii)has exceeded or abused its power,the Government may, by order to be published in the Official Gazette stating the reasons therefor, supersede the Gorkhaland Territorial Administration Sabha and direct that it be re-constituted within such period not exceeding six months as may be specified in the order.
