Section 7 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
7. Disqualification on grounds of defection.
(1)A member of a Village Committee belonging to an any political party shall be disqualified for being a member of the Village Committee-(a)If he has voluntarily given up his membership of such political party or(b)If he votes or abstains from voting in the Village Committee contrary to any direction issued by the political party to which (sic) belongs or by any person or authority authorised by it in this behalf, without containing in either case, the prior written permission of such political party, persons or authority and such voting or abstentation has not been condoned by such political party, person or authority within thirty days from the date of such voting or abstentation.Explanation. - For the purpose this sub-section, a member of Village Committee shall be deemed to belong to the political party, if any, by which he was set up as a candidate for election as such member.(2)A member of Village Committee who has been elected as such, otherwise than as a candidate set up by any political party, shall be disqualified for being a member of the Village Committee if he joins any political party after such election.Note. - For the purpose of this section "political party" means political party which has been recognized by the Election Commission of India as a National Party or as a State Party of this State.(3)If any question arises as to whether a member of a Village Committee has become subject to disqualification under this Section, the question shall be referred for decision of the Zonal Development Officer having jurisdiction over such Village Committee and this decision shall be final.(4)The proceeding under sub-section (3) shall be completed and decision thereon shall be communicated within fifteen days from the date when any such question has been referred.(5)During pendency of a proceeding, no decision shall be taken by the Village Committee in any meeting for the removal or election of the Chairman or Vice-Chairman.(6)Disqualification under this Section shall take effect from the date of the decision of the Zonal Development Officer.
