Section 20 in Chakma Autonomous District Council (Village Councils) Act, 2002
20. The Secretary.
(1)There shall be a Secretary in each Village Council appointed by the Executive Committee on the recommendation of the Village Council.(2)The Secretary shall be the Village writer and shall be responsible for the duties enumerated below:(a)he shall record all the proceedings of the Village Council as well as the Village Court and the President shall sign on all such records. He shall publish all orders, notifications and records as may be necessary of such order and the President shall sign on such notifications and records.(b)on receipts of orders, notices, circulars or letters from the District Council or from the State Government for service or for onwards transmission to other Village, the Secretary shall cause to be served on and transmitted to any other Village Council as may be directed and he shall be responsible to carry out such directions.(c)he shall keep the books and records of the Village Council and of the Village Council Court. He shall sent 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 at any time by the Officer of the District Council or any person so appointed in this behalf.
