Section 18A(11) in The Darjeeling Gorkha Hill Council Act, 1988
(11)As soon as possible within eight weeks from the date of receipt of the petition referred to in sub-section (7), the prescribed authority shall, in consideration of the facts and the documents and the records before it,-(a)reject the petition, or(b)admit the petition wholly or in part and declare any Councillor or Councillors to be disqualified under sub-section (1) for being Councillor.
