Section 9(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)Notwithstanding any thing contained elsewhere in this Act, at a General Election of the members of Village Committee.(a)If the election of any member from any constituency cannot be held ; or(b)if held, result of such election cannot be published in the Tripura Gazette by reason of the order of a court or for any other reason, within such time as the District Council considers reasonable.The District Council may, if it thinks expedient so to do in the interest of the administration of Village Committee concerned, by an order, direct that such of members of the Village Committee as have been elected and are able to assume office as members, shall forthwith assume such office;Provided that no order shall be made under this Section unless at least two third of the total number specified for the Village Committee have been elected and are able to assume office.
