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State of Tripura - Section

Section 30 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

30. Meeting of the Village Committee.

(1)The Village Committee shall meet in the interval of every 30 days to discuss the subjects specified in Section 20 and 21 of this Act. In the case of emergency it may meet frequently with three clear days notice.
(2)The Secretary of the Village Committee in consultation with the Chairman shall fix the date, time and place and issue notice to all members at least seven days ahead of the meeting.