Section 41 in Gorkhaland Territorial Administration Act, 2011
41. Executive Sabha.
(1)There shall be an Executive Sabha consisting of the Chief Executive and fourteen other Executive members including the Deputy Chief Executive, who shall be nominated by the Chief Executive from the elected or nominated members.(2)The Chief Executive shall allot among the other Executive Sabha Members the business of the Gorkhaland Territorial Administration by assigning one or more Department(s) to the charge of an Executive Sabha Member:Provided that nothing in this Act shall prevent the assigning of one Department to the charge of more than one Executive Sabha Member.(3)The manner of transaction of business of the Executive Sabha shall be such as may be determined by the Gorkhaland Territorial Administration Sabha by regulations.(4)The Executive Sabha shall be responsible to the Gorkhaland Territorial Administration Sabha.(5)No Executive Sabha Member shall hold any office of profit for so long as he holds the office of Executive Sabha Member or member of his family shall, either directly or indirectly-(a)enter into any contract, or(b)have any dealing or transaction, with the Gorkhaland Territorial Administration Sabha without the specific and prior approval of that Sabha.
