Section 17(1) in Gorkhaland Territorial Administration Act, 2011
(1)The elected Members shall hold office for a period of five years from the date appointed by the Government for the first meeting of the Gorkhaland Territorial Administration Sabha after the general election for constitution of the Gorkhaland Territorial Administration Sabha, unless it is dissolved earlier under section 64:Provided that the said period of five years may, if the circumstances exist which, in the opinion of the Government, render the holding of the election as aforesaid impracticable, be extended by the Government for a period not exceeding one year:Provided further that if it is not possible at any time, within the extended period of one year as specified in the first proviso, to hold the first meeting which is required to be held after each general election for constitution of a new Gorkhaland Territorial Administration Sabha, the Government may, by order, appoint any person to be designated as the Administrator, or constitute a Board of Administrators consisting of several persons, one of whom to be appointed as Chairperson of such Board, to exercise the caretaking powers of the Gorkhaland Territorial Administration Sabha for a period not exceeding six months at a time or until the date on which the first meeting of the newly elected Gorkhaland Territorial Administration Sabha is held, whichever is earlier:.Provided also that if the Government may consider necessary so to do in the public interest, it may, by order, change the Administrator or reconstitute the Board of Administrators.
