Section 16 in Chakma Autonomous District Council (Village Councils) Act, 2002
16. Quorum.
(1)The quorum to constitute a meeting of the Village Council shall be two-third of the members.(2)All proposals and questions shall be decided in the meeting by a majority of votes.(3)The President of the Village Council or any person acting in this behalf shall not vote at the first instance but shall have and shall exercise a casting vote in case of equality of votes.(4)No person other than a member of the Village Council shall vote nor shall speak or take part in its deliberation and any person contravening this provision shall be punishable with a fine not exceeding Rs 50/- by the Village Council.
