Section 9(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(3)Any member of the Village Committee, who is subsequently elected or whose name is subsequently published in the Tripura Gazette as a member, shall be entitled to assume office as such member, but his term of office shall be deemed to have commenced from the date of the first meeting at which a quorum is present of the members referred to in sub-section (1).
