Section 10 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
10. Duration of term of office of members of Village Committee.
(1)The members of Village Committee elected at the first General Election or any general election as the case may be shall hold office for five years from the date appointed for its first meeting and no longer unless otherwise dissolved under any law for time being in force.(2)No amendment of any law for the time being in force shall have the effect of causing dissolution of a Village Committee which is functioning immediately before such amendment, till the expiration of its duration specified in sub-section (1).(3)The first General Election or any General Election shall be held before such date as the State Election Commission in consultation with the District Council may by Notification published in Tripura Gazette appoint.(4)The election to constitute a Village Committee shall be completed,(a)before the expiration of its duration specified in sub-section (1);(b)in case of dissolution, before the expiration of a period of six months from the date of its dissolution;Provided that where the remainder of the period for which the dissolved Village Committee would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Village Committee for such period.(5)The term of office of the members of Village Committee elected at a general election specified under Section-10 shall be deemed to commence with effect from the date of its first meeting at which quorum is present;Provided that if the first meeting of the newly constituted Village Committee can not be held within three months of the constitution of Village Committee, the Executive Committee may by order terminate the term of office of the members of the Village Committee continuing in office under this sub-section and appoint any authority or person to exercise and perform, subject to such conditions as may be specified in the order, powers and functions of the Village Committee under this Act until the date on which such first meeting of the newly constituted is held.(6)A Village Committee constituted upon the dissolution of a Village Committee before the expiration of its duration shall continue only for the remainder period for which the dissolved Village Committee would have continued under sub-section (1) had not been so dissolved.Provided that the Executive Committee may appoint any authority, person or persons to exercise and perform duties subject to such conditions as may be specified in the order, the powers and functions of the dissolved Village Committee under this Act or under any law for the time being in force until the date on which such first meeting of the newly formed Village Committee is held.
