Section 17(3) in Gorkhaland Territorial Administration Act, 2011
(3)A nominated Member shall hold office until-(a)he resigns his office in writing under his hand addressed to the Governor, and the resignation shall take effect from the date of its acceptance by the Governor, or(b)his nomination is cancelled by the Governor, or(c)a fresh nomination is made in his place by the Governor, or(d)a new Gorkhaland Territorial Administration Sabha is constituted after a General Election held under sub-section (I) of section 13.
