Section 38 in The Darjeeling Gorkha Hill Council Act, 1988
38. [ Executive Council. - (1) There shall be an Executive Council consisting of the Chief Executive Councillor, the Vice-Chairman of the General Council and fifteen other Councillors of whom-] [Sections 38 and 39 substituted by W.B. Act 3 of 1994.]
(a)thirteen shall be nominated by the Chief Executive Councillor from amongst the elected Councillors, and(b)two shall be nominated by the Government from amongst the nominated Councillors :Provided that no nominated Councillor, who is in Government service, shall be eligible to be nominated as an Executive Councillor.(2)The manner of transaction of business of the Council shall be such as may be determined by the Council by regulations with the approval of the Government.(3)The Council shall be responsible to the General Council.(4)No Executive Councillor shall hold any office of profit for so long as he holds the office of Executive Councillor, and no Executive Councillor or member of his family shall, either directly or indirectly,-(a)enter into any contract, or(b)have any dealings or transaction,with the Council without the specific and prior approval of the Council.
