Section 5(2) in The Darjeeling Gorkha Hill Council Act, 1988
(2)[ Subject to the provisions of sub-section (1A), the Councillors to be nominated by the Government may include-] [Sub-sections (2) and (3) substituted by W.B. Act 3 of 1994.](a)all or any of the members of the Legislative Assembly of the State of West Bengal elected from the constituencies of Darjeeling, Kurseong and Kalimpong,(b)the member elected to the House of the People from the Darjeeling Parliamentary constituency, or(c)all or any of the Chairmen of the Municipalities within the Hill Areas.
