Section 15 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
15. Resignation of Chairman or Vice-Chairman or a member.
(1)A Chairman or a Vice-Chairman or a member of a Village Committee may resign his office by writing under his hand addressed to the prescribed authority and on such resignation being accepted by such authority the Chairman, the Vice-Chairman or the Member, as the case may be, shall be deemed to have vacated his office.(2)When a resignation is accepted under sub-section (1), the prescribed authority shall communicate it to the members of the Village Committee within fifteen days of such acceptance.
