Section 35A(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)When a Vice-Chairman or a member exercise the power, performs the functions and discharges the duties of the Chairman under circumstances specified under Section 16 or 17 of the Act or under any circumstances such Vice-Chairman or Member shall for the period during which he acts as such be entitled to fixed honorarium and traveling allowances at which a chairman is entitled.]
