Section 7(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(1)A member of a Village Committee belonging to an any political party shall be disqualified for being a member of the Village Committee-(a)If he has voluntarily given up his membership of such political party or(b)If he votes or abstains from voting in the Village Committee contrary to any direction issued by the political party to which (sic) belongs or by any person or authority authorised by it in this behalf, without containing in either case, the prior written permission of such political party, persons or authority and such voting or abstentation has not been condoned by such political party, person or authority within thirty days from the date of such voting or abstentation.Explanation. - For the purpose this sub-section, a member of Village Committee shall be deemed to belong to the political party, if any, by which he was set up as a candidate for election as such member.
