Section 17(6) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(6)If the motion for removal of a Chairman or as the case may be a Vice-Chairman, is not carried out by the majority of the existing members of the Village Committee no subsequent meeting for the removal of the same Chairman, or as the case may be the Vice-Chairman, shall be convened within a year of the previous meeting.
