Section 23 in Lai Autonomous District (Village Councils) Act, 2007
23. Tlangau.
(1)There shall be one or two Tlangau for each Village Council as determined by the Executive Committee.(2)The President shall have a power to appoint or dismiss the Tlangau but such case shall be reported to the Executive Committee for approval.(3)The duties of Tlangau shall be as follows:-(a)He shall bring to the notice of the public all orders and notifications the Village Council may direct to be notified.(b)He shall summon all parties and other person required by the Village Council or Village Court to attend its meeting.(c)The Secretary of Village Council may also direct the Tlangau to bring to the notice of the public any other matter not necessarily connected with the affairs of the Village Council or any officer of the Lai District Council on duty.(d)If at any time emergency requires the gathering of the public in the interest of the village, any member of the village council may, without the previous approval of the President, direct the Tlangau to summon all the village.(e)The Tlangau shall carry notice to all the members of the Village Council for all meetings of the Village Council summoned by the President.
