Section 4 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
4. [ Establishment and composition of Village Committee. [Substituted by Amendment Act 2005.]
(1)There shall be established for each village a Village Committee to deal with all or any of the matters referred to in Section 20 and 21 and the Village Committee shall consist of such number of members not having more an "1 l"(Eleven) and not being less than "7"(Seven) as may be determined by the Executive Committee by Notification in accordance with such scale as may be prescribed on the reference to the population of the Village Committee determined on the basis of the register of ordinary residents of the village.(2)There shall be reservation for the scheduled tribes and scheduled castes in the Village Committees proportionate to their respective population of the area concerned.(3)Not less than one third of the members of the Village Committee shall be reserved for women on rotation basis.(4)The members shall be elected on the basis of adult suffrage;(5)Every Village Committee shall be a body corporate having perpetual succession and a common seal and shall, subject to any restriction-or condition imposed by or under this Act, or any other Act, having power of acquire by purchase, gift or otherwise, to hold, administer or transfer-property both movable and Immovable, and to enter into any contract shall, by its name, sue of be sued.(6)Seats shall be reserved in the office of the Chairman of Village Committee for Scheduled Castes and Scheduled Tribes, proportionate to their respective population in the Zone on rotation basis as may be prescribed.(7)Not less than one third of the total number of offices of the Chairman of the Village Committee shall be reserved for women on rotation basis as may be prescribed.]
