Section 19 in Chakma Autonomous District Council (Village Councils) Act, 2002
19. Responsibility of the President for the Compliance of Order etc.
(1)The President shall cause notices and instructions for prevention of danger such as outbreak of fire, epidemic etc in the Village to be proclaimed by engaging "Dakkerani" and whenever notices, orders circulars or letters are received for redistribution from die District Council or State Government to pass onto other villages, shall be forthwith caused to be sent through the Secretary.(2)The President shall be responsible for the compliance of all orders and notifications issued either by the District Council of State Government.(3)The President shall cause all such orders and notifications to be read out by the Secretary in the meeting of the Village Council and if it is necessary to be brought to the knowledge of the public and it shall be given over to the Secretary for publication by the "Dakkerani".(4)The President shall be responsible for the proper and up to date maintenance of all books, records kept by the Secretary.
