Section 19(7) in Gorkhaland Territorial Administration Act, 2011
(7)The Leader of any recognized political party referred to in sub-section (3) may at any time file a petition endorsed by the General Secretary, or, if there is no General Secretary, the Secretary, of the district unit of such recognized political party to the prescribed Authority referred to in sub-section (1), stating that-(a)one or more member of such recognized political party have-(i)voluntarily given up his or her membership of such recognized political party, or(ii)exercised the voting right contrary to the manner of voting of the majority members set up by such recognized political party in the Gorkhaland Territorial Administration Sabha, or(b)the member referred to in sub-section (4) has voluntarily given up his membership of the recognized political party that set him up, or(c)the member referred to in sub-section (5) has joined a recognized political party on the expiry of six months from the date of election, and that such member or members should be declared to be disqualified under sub-section (1) and should be removed from the Gorkhaland Territorial Administration Sabha.
