Section 6(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)If a person is member of a Municipality or a District Council or a Notified Area Authority or a Zilla Parishad or a Panchayat Samity, such person ,if elected as member of Village Committee, shall resign from such office and unless he does so, the seat to which he has been elected shall be deemed to have become vacant;
