Section 45 in The Darjeeling Gorkha Hill Council Act, 1988
45. Special powers of Chief Executive Councillor. -
(1)In any case in which the Chief Executive Councillor is required to take, in accordance with the provisions of this Act or the rules made thereunder or of any other law for the time being in force, any action subject to the approval of the [Council] [Word substituted by W.B. Act 3 of 1994.], the [Council] [Word substituted by W.B. Act 3 of 1994.] may, subject to such conditions, if any, as it may specify, authorise the Chief Executive Councillor in writing to take such action in anticipation of such approval.(2)Whenever the Chief Executive Councillor takes any action under sub-section (1), he shall inform the [Council] [Word substituted by W.B. Act 3 of 1994.] forthwith.
