Section 17(3) in The Darjeeling Gorkha Hill Council Act, 1988
(3)[ A nominated Councillor shall hold office until-] [Sub-sections (2) and (3) substituted for original sub-section (2) by W.B. Act 3 of 1994.](a)he resigns his office in writing under his hand addressed to the Government, if he is nominated by the Government, or to the Chairman of the General Council, if he is nominated by him, and, in each such case, the resignation shall take effect from the date of its acceptance by the Government or the Chairman of the General Council, as the case may be, or(b)his nomination is cancelled by the Government, if he is nominated by the Government, or by the Chairman of the General Council, if he is nominated by him, or(c)a fresh nomination is made in his place by the Government, if he is nominated by the Government, or by the Chairman of the General Council, if he is nominated by him, or(d)a new General Council is constituted after a General Election held under sub-section (1) of section 13.
