Section 36 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
36. Handing over Charge by the retiring Chairman to the new Chairman.
(1)On the election of a new Chairman, the retiring Chairman or the person holding charge of the office shall hand over to him the Charge of the Chairman's office.(2)If the retiring Chairman or the person holding charge of the Chairman's Office fails or refuses to hand over charge of his office as required under sub-section (1) the Principal Officer of the Village Committee or any Officer empowered by him in this behalf, may, by order in writing, directs the retiring Chairman to hand over charge of his Office forthwith and all papers and properties in his possession as such Chairman to the new Chairman.(3)If the person to whom a direction has been issued under sub-section (2) fails to comply with the direction he shall without prejudice to any other legal remedy against him, be punishable on conviction by a Magistrate of competent jurisdiction, with imprisonment for a term which may extend to six months or fine of one thousand rupees or with both.(4)Without prejudice to the action which may be taken under sub-section(3) any officer empowered by the Principal Officer of the Village Committee shall be entitled to take possession of, through police help, all papers and properties from the retiring Chairman or the person holding charge of the Chairman's office who failed to comply with the directions issued under sub-section (2).
