Section 39 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
39. Oath of affirmation by members of Village Committee.
(1)Notwithstanding anything contained in the Indian Oaths Act, 1873 (Act 10 of 1873) every person who is elected as a member of a Village Committee shall, before taking his seat, make and subscribe before such authority as may be specified by the Executive Committee in this behalf, oath of affirmation of his allegiance to the Constitution of India according to the form set out for the purpose in the schedule.(2)When any person has failed to make oath of affirmation of allegiance referred to in sub-section (1) and the Executive Committee is satisfied that the failure of such person to make oath of affirmation was due to inadvertence of mistake, the Executive Committee may declare that failure of such person to comply with the provisions of sub-section (1) is condoned.(3)When a declaration has been made by the Executive Committee under sub-section (2) in respect of any person, such person shall be deemed to have continued, notwithstanding his default, to hold his office and all Acts done by him shall be deemed as valid and lawful, as if the person in respect of whom the declaration has been made, had made the oath of affirmation of allegiance in accordance with the provisions of sub-section (1).(4)Where all the members of a Village Committee have failed to make the oath of affirmation under sub-section (1) or where the number of members of a Village Committee who have made the oath of affirmation is insufficient to allow of a quorum being formed under Section 31 and the Executive Committee is not satisfied that the failure of the members who have failed to make oath of affirmation was due to (sic) in advertise mistake the Executive Committee by an order published in the Tripura Gazette dissolve the Village Committee. Thereafter the Executive Committee by fresh general election and the person, who failed to make the oath of affirmation, shall not be deemed to be disqualified for election at such general election.
