Section 35 in The Darjeeling Gorkha Hill Council Act, 1988
35. [ Term of office. - (1) The Chairman and Chief Executive Councillor-] [Sections 34 and 35 substituted by W.B. Act 3 of 1994.]
(a)shall cease to hold office as such forthwith if he ceases to be a Councillor;(b)may, at any time, by giving notice in writing under his hand addressed to the Chief Minister, resign his office from such date as may be specified in the notice or, if no such date is specified in the notice, from the date of its acceptance by the Chief Minister;(c)may be removed from office by a resolution carried by a majority of the total number of elected Councillors at a special meeting of the General Council called for this purpose upon a requisition made in writing by not less than one-third of such Councillors.(2)The Vice-Chairman shall hold office until-(a)he ceases to be a Councillor, or(b)he resigns his office in writing under his hand addressed to the Chairman of the General Council, in which case the resignation shall take effect from the date of its acceptance by the Chairman of the General Council, or(c)his nomination as Vice-Chairman is cancelled by the Chairman of the General Council:Provided that notwithstanding such cancellation of his nomination, he shall, subject to the other provisions of this Act, continue to hold office as a Councillor.
