Section 41(5) in Gorkhaland Territorial Administration Act, 2011
(5)No Executive Sabha Member shall hold any office of profit for so long as he holds the office of Executive Sabha Member or member of his family shall, either directly or indirectly-(a)enter into any contract, or(b)have any dealing or transaction, with the Gorkhaland Territorial Administration Sabha without the specific and prior approval of that Sabha.
