Section 10(5) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(5)The term of office of the members of Village Committee elected at a general election specified under Section-10 shall be deemed to commence with effect from the date of its first meeting at which quorum is present;Provided that if the first meeting of the newly constituted Village Committee can not be held within three months of the constitution of Village Committee, the Executive Committee may by order terminate the term of office of the members of the Village Committee continuing in office under this sub-section and appoint any authority or person to exercise and perform, subject to such conditions as may be specified in the order, powers and functions of the Village Committee under this Act until the date on which such first meeting of the newly constituted is held.
