Section 16(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)The prescribed authority may, after giving an opportunity to a member of a Village Committee to show cause against the action proposed to be taken against him, by order remove him from office-(a)if after his election, he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period of more than six months;(b)if he was disqualified to be a member of the Village Committee at the time of his election; or(c)if he incurs any of the disqualifications mentioned in clause (a) of sub-section(l) of Section 6 after his election as member of the Village Committee; or(d)if he is absent from consecutive meetings of the Village Committee.
