Section 7(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)A member of Village Committee who has been elected as such, otherwise than as a candidate set up by any political party, shall be disqualified for being a member of the Village Committee if he joins any political party after such election.Note. - For the purpose of this section "political party" means political party which has been recognized by the Election Commission of India as a National Party or as a State Party of this State.
