Section 35A in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
35A. [ Honorarium for Chairman and Vice-Chairman. [Inserted by the 3rd Amendment Act, 2005.]
(1)The Chairman and Vice-Chairman of a Village Committee shall be entitled to receive such honorarium and traveling allowances per month and every member shall get such sitting fees per month out of the fund at the disposal or under the control of the Village Committee as may be fixed by the Executive Committee by order from time to time.(2)When a Vice-Chairman or a member exercise the power, performs the functions and discharges the duties of the Chairman under circumstances specified under Section 16 or 17 of the Act or under any circumstances such Vice-Chairman or Member shall for the period during which he acts as such be entitled to fixed honorarium and traveling allowances at which a chairman is entitled.]
