Section 15 in Lai Autonomous District (Village Councils) Act, 2007
15. Meeting of the Village Council.
(1)The President of the Village Council shall preside over all the meetings. He shall summon the meetings of the Village Council whenever necessity arises, or if and when two-third of the members in writing request him to do so.(2)The quorum to constitute a meeting of the Village Council shall be two-third of the members.(3)All proposals and questions shall be decided by a majority of votes.(4)The President or any members presiding the meeting shall not have vote at the first instance but shall have an exercise a casting vote in the case of equality of votes.(5)The President shall summon the meeting at least once in two months and sixty days shall not elapse between the date of the last meeting and the next meeting.(6)The Secretary and Tlangau shall also attend the Village Council meeting but shall not have vote.
