Section 40(1) in Gorkhaland Territorial Administration Act, 2011
(1)The Chief Executive shall-(a)have general responsibility for the financial and executive administration;(b)exercise administrative supervision and control over all officers and employees of the Gorkhaland Territorial Administration, and the officers and employees whose services may be placed at the disposal of the Gorkhaland Territorial Administration by the Government;(c)for the transaction of business under this Act or for the purpose of making any order under this Act, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Gorkhaland Territorial Administration under this Act or the rules made thereunder:Provided that the Chief Executive shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised, performed or discharged by the Gorkhaland Territorial Administration Sabha at a meeting;(d)exercise such other powers, perform such other functions and discharge such other duties as the Gorkhaland Territorial Administration may, by general or special resolution, direct or as the Government may, by rule made in this behalf, prescribe.
