Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 13 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

13. Secretary of Village Committee.

(1)For every Village Committee there shall be two Village Committee Secretaries appointed by the District Council.
(2)The senior Village Committee Secretary shall be Ex-officio Secretary to the Village Committee and shall be in charge of the office of the Village Committee and the other Village Committee Secretary shall perform such functions and discharge such duties as may be assigned to him by the Village Committee.
(3)Subject to such Rules and conditions as may be prescribed, the Village Committee Secretary shall Act in all matters under the control of the Chairman through whom they shall be responsible to the Village Committee.