Section 17(5) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(5)Notwithstanding anything contained elsewhere in this Act, while any motion for removal of a Chairman and Vice-Chairman from their office is under consideration in a meeting convened under sub-section (1), the Chairman or the Vice-Chairman shall not preside over such meeting, but he shall have right to speak or otherwise take pan in the proceedings of such meeting, including the right to vote, and the meeting shall be presided over by the prescribed authority or his nominee who shall not have the right to vote.
