Section 16 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
16. Removal of members of a Village Committee.
(1)The prescribed authority may, after giving an opportunity to a member of a Village Committee to show cause against the action proposed to be taken against him, by order remove him from office-(a)if after his election, he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period of more than six months;(b)if he was disqualified to be a member of the Village Committee at the time of his election; or(c)if he incurs any of the disqualifications mentioned in clause (a) of sub-section(l) of Section 6 after his election as member of the Village Committee; or(d)if he is absent from consecutive meetings of the Village Committee.(2)Any member of a Village Committee who is removed from his office by the prescribed authority under sub-section (1) may, within thirty days from the date of the order, appeal to such authority as the District Council may appoint in this behalf, and thereupon, the authority appointed may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to the prescribed authority and after giving the appellant an opportunity of being heard, modify, set aside or confirm the order.(3)The order passed by such authority on such appeal shall be final.
