Section 35(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)The Chairman shall,(a)be responsible for the maintenance of records of the Village Committee;(b)have general responsibility for the finance and the administration of Village Committee;(c)exercise administrative supervision and control over the work of the staff of Village Committee and the officers and employees whose service may be placed at the disposal of the Village Committee by the District Council;(d)for the transactions of business under this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed by the Village Committee under the Act or the rules made there under;Provided that the Chairman shall not exercise powers such functions or discharge duties as may be required by the rules made under this Act to be exercised, performed or discharged by the Village Committee at a meeting ;(e)exercise such powers, perform such other functions and discharge such other duties as the Village Committee may, direct or as the District Council may by rules made in this behalf, prescribe and-(f)to represent the Village Committee in the different institution constituted by the State Government.
