Section 40 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
40. Powers of the District Council to make rules.
(1)The Executive Committee of the District Council may make rules providing for any matters which under any of the provisions of this Act, as to be or may be prescribed or which may be considered necessary or expedient in order to give effect to the purpose of this Act.(2)In particular and without prejudice to the generality of the fore-going powers such rule may provide for :-(a)The qualification for voting at such election and the preparation of the electoral rolls thereof.(b)The qualification for being elected at such elections as member of the Village Committee.(c)The terms of Office of the Chairman, Vice-Chairman and Members of the Village Committee.(d)The procedure and conduct of election of the members of the Village Committee.(e)Numbers of seats to be reserved for Scheduled Tribes, Scheduled Castes in a Village Committee.(f)Delimitations of constituency for the purpose of and election to the Village Committee.(3)Every rule made by the Executive Committee under this Act shall be laid as soon as may be after it is made before the Council of the Autonomous District of Tripura while it is in session for a total period of ten days which may comprise in one session or in two or more successive sessions immediately following, the House agrees in making any modification in the rule or the house agrees that the rule should not be made, the rule shall thereafter have effect only in such modified or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything done under that rule.
