Section 36(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)If the retiring Chairman or the person holding charge of the Chairman's Office fails or refuses to hand over charge of his office as required under sub-section (1) the Principal Officer of the Village Committee or any Officer empowered by him in this behalf, may, by order in writing, directs the retiring Chairman to hand over charge of his Office forthwith and all papers and properties in his possession as such Chairman to the new Chairman.
