Section 51(2) in The Darjeeling Gorkha Hill Council Act, 1988
(2)[ Notwithstanding anything contained in sub-section (1), the Council may, without the approval of the Government, make appointment of persons to such categories of sanctioned posts as are equivalent to Group "C" and Group "D" posts under the Government after making regulations relating to the conditions of service of such persons with the approval of the Government.] [Sub-section (2) inserted by W.B. Act 3 of 1994.]
