Section 40(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(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.
