Section 11 in Chakma Autonomous District Council (Village Councils) Act, 2002
11. Regulation of "Dajakam.
(1)Each Village Council shall have powers to exempt any person or persons from "Dajakam" on the ground of illness and other reasonable causes at its own discretion. The reason for the exemption shall be recorded in writing.(2)Any person below 15 years of age shall not be allowed to present in the "Dajakam".(3)The President or the Secretary of the Village Council shall have a list of persons performing "Dajakam" and shall see that each household has represented.(4)One representative from the Village Council member shall supervise the "Dajakam".(5)The President of the Village Council shall cause to announce in the village the proposal of holding the "Dajakam" appointing the date and time.(6)Any person who does not comply with the order of "Dajakam" shall be liable to "Jurimana" either in cash or in kinds not exceeding Rs 12/- per "Dajakam" day unless he has been exempted from "Dajakam" or has obtained communication under sub-section(1).(7)If a Village Council fails to carry out its order to realize "Jurimana" imposed on any person the matter shall be referred to the Executive Committee for realization of the "Jurimana"(8)Every person shall have the option commuting his obligation to render service under "Dajakam" on payment of compensation in lieu of it at a rate to be fixed by the Village Council not exceeding Rs 10/- per "Dajakam" Day.(9)Utilisation of "Jurimana": -(a)The amount of "Jurimana" that mentioned in sub-section (6) and the person performing "Dajakam" in any manner they think fit and proper might spend compensation mentioned in sub-section (8).(b)The Secretary of the Village Council shall keep the account of receipt and expenditure of "Jurimana" and compensation and any person shall be at his liberty to inspect the accounts.(10)The Executive Committee shall settle any dispute arising out of the performance of "Dajakam" and such decision shall be final an binding to all concerned. The District Council shall regulate all matters connected with "Dajakam" and which are not provided for this Act and the Executive Committee in a manner shall notify all decision if it considers appropriate.
