Section 9 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
9. Majority of members elected at a General Election to function when election members from some constituencies cannot be held.
(1)Notwithstanding any thing contained elsewhere in this Act, at a General Election of the members of Village Committee.(a)If the election of any member from any constituency cannot be held ; or(b)if held, result of such election cannot be published in the Tripura Gazette by reason of the order of a court or for any other reason, within such time as the District Council considers reasonable.The District Council may, if it thinks expedient so to do in the interest of the administration of Village Committee concerned, by an order, direct that such of members of the Village Committee as have been elected and are able to assume office as members, shall forthwith assume such office;Provided that no order shall be made under this Section unless at least two third of the total number specified for the Village Committee have been elected and are able to assume office.(2)Upon an order under sub-section (1) being made, the names of the members,who have been elected and as regards the publication of the result of whose election there is no impediment, shall be published in the Tripura Gazette and such members shall assume office as member of the newly constituted Village Committee and shall be deemed to constitute, for the time being, total number of members of Village Committee.(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).
