Section 17 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
17. Removal of Chairman or Vice-Chairman.
(1)The Chairman or the Vice-Chairman of Village Committee may be removed from his office by a resolution of the Village Committee carried by a majority of its existing members at a meeting specially convened for the purpose by the prescribed authority.(2)No meeting under sub-section(1) shall be convened by the prescribed authority unless a notice in writing has been given to him by at least one-third of the existing members of the Village Committee in such form and in such manner as may be prescribed.(3)The prescribed authority shall convene the meeting under sub-section( 1) after giving at least fifteen days prior notice to all the existing members of the Village Committee.(4)If the motion for removal of Chairman is under consideration, the meeting will be presided over by the Vice-Chairman and if the motion for removal of Vice-Chairman is under consideration, the meeting will be presided over by the Chairman.(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.(6)If the motion for removal of a Chairman or as the case may be a Vice-Chairman, is not carried out by the majority of the existing members of the Village Committee no subsequent meeting for the removal of the same Chairman, or as the case may be the Vice-Chairman, shall be convened within a year of the previous meeting.(7)Notwithstanding anything contained elsewhere in this Act, majority of the existing members of a Village Committee shall to form the quorum for a meeting for removal of a Chairman or a Vice-Chairman, as the case may be, under this Section.(8)Subject to the provision of this Section, the procedure for the removal of the Chairman or Vice-Chairman including that to be followed at such meeting, shall be such as may be prescribed.
