Section 19 in Lai Autonomous District (Village Councils) Act, 2007
19. Duties of Secretary.
(a)He shall record all the proceedings of the Village Council as well as the Village Court and such records shall be signed by the President. He shall publish all orders, notification and records as may be necessary and such orders, notification and records shall be signed by the President.(b)On receipt of any orders, notices, circulars or letters from the District Council or from any authorities in the state government for service for onward transmission to other village, the Secretary shall cause it to be served or transmit to any other. Village Council as may be directed and he shall be responsible to carry out such direction.(c)He shall keep all the books and records of the Council and of the Village Court. He shall send all such books and records to the Executive Committee as may be required by it, with his own signature and of the President.(d)All books and records shall be kept ready to be examined once in a year by the officer of the District Council or any member of the Village Council so appointed in this behalf.(e)He shall keep the Village Council Fund and the accounts as provided in Section 17.
