(1)Substituted by [The State Government may make rules] [The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.] relating to election of members of the Committees, conduct of business therein and all other matters relating to them.(2)The President of every Committee shall in respect of the work of the Committee be entitled to call for any information, return, statement, or report from the office of the Panchayat Samiti and to enter on and inspect any immovable property of the Panchayat Samiti or watch the programmes connected with the work of the Committee.(3)Each Committee shall be entitled to require attendance at its meeting of any officer of the Panchayat Samiti who is connected with the work of the Committee. The Secretary shall, under instruction of the Committee, issue notices and secure attendance of the officer.(4)The Secretary to the Standing Committee shall, in consultation with the President, convene the meetings of that Committee.(5)[The President or] [Substituted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15. 10. 1998.] any member of a Standing Committee may resign his office by giving notices in writing to the Chairman and, on such resignation being accepted by the Panchayat Samiti , [President or] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15. 10. 1998.] such menber shall be deemed to have vacated his office.(6)[ The President and members shall be paid out of the Panchayat Samiti fund sitting fees and the the President shall be entitled to leave of absence for such period or periods, and on such terms and conditions,as the State Government may, by order direct or may, by rules, made in this behalf, prescribe] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.].
