Section 37(8) in Gorkhaland Territorial Administration Act, 2011
(8)In the case of any casual vacancy in the office of the Chief Executive caused by death, resignation, removal or otherwise, the elected Members shall, in accordance with such procedure as may be prescribed, elect one of the Members to fill up the vacancy:Provided that pending the election of a Chief Executive, the Government may appoint by name one of the Members to be the Chief Executive who shall hold office as Chief Executive and shall exercise all the powers and discharge all the functions of the Chief Executive, until a Chief Executive, elected in accordance with the provisions of this Act and the rules made thereunder, enters upon his office.
