Section 39(4) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(4)Where all the members of a Village Committee have failed to make the oath of affirmation under sub-section (1) or where the number of members of a Village Committee who have made the oath of affirmation is insufficient to allow of a quorum being formed under Section 31 and the Executive Committee is not satisfied that the failure of the members who have failed to make oath of affirmation was due to (sic) in advertise mistake the Executive Committee by an order published in the Tripura Gazette dissolve the Village Committee. Thereafter the Executive Committee by fresh general election and the person, who failed to make the oath of affirmation, shall not be deemed to be disqualified for election at such general election.
