Section 10(6) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(6)A Village Committee constituted upon the dissolution of a Village Committee before the expiration of its duration shall continue only for the remainder period for which the dissolved Village Committee would have continued under sub-section (1) had not been so dissolved.Provided that the Executive Committee may appoint any authority, person or persons to exercise and perform duties subject to such conditions as may be specified in the order, the powers and functions of the dissolved Village Committee under this Act or under any law for the time being in force until the date on which such first meeting of the newly formed Village Committee is held.
