Section 34 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
34. Matters related to election to Village Committee.
(1)The superintendence, direction and control of the preparation of electoral rolls, revision of electoral rolls and the conduct of all elections to the Village Committee shall be vested in the State Election Commission constituted by the State Government.(2)Subject to provisions contained in sub-section(1) provisions contained in Part-V of the Tripura Panchayat Act, 1993, shall as far as practicable be followed in the matter of Election.to Village Committee electoral offences and election disputes and matters related thereto.
