- The Village Council shall have the following powers and duties :(1)to formulate Village Development Schemes, to supervise proper maintenance of water supply, roads, [power] [Inserted by Act No. 7 of 2002, dated 29.10.2002.] forest, sanitation, education aDd other welfare activities :(2)to help various Government agencies in carrying out development works in the Village.(3)to take development works on its own initiative or on request by the Government.(4)to borrow money from the Government, Banks or financial institutions for application in the development and welfare work of the Village and to repay the same with or without interest as the case may be.(5)to apply for and receive grant-in-aid, donations, subsidies from the Government or any agencies.(6)to provide security for due repayment of loan received by any permanent resident of the Villages from the Government, Bank or financial institution.(7)to lend money from its funds to deserving permanent residents of the Village and to obtain repayment thereof with or without interest,(8)to forfeit the security of the individual borrower on his default in repayment of loan, advanced to him or on his commission of a breach of any of the terms of loan agreement entered into by him with the Council and to dispose of such security by public auction or by private sale;(9)to enter into any loan agreement with the Government Bank and financial institutions or a permanent resident of the Village.(10)to realise registration fees for each litigation within its jurisdiction.(11)to raise fund for utility service within the Village by passing a resolution subject to the approval of the Slate Government.Provided that all monetary transactions shall be conducted through a scheduled Bank or the Nagaland Slate Co-operative Bank,(12)' to constitute Village Development Board;(13)power to do certain acts in the event of an epidemic.
