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State of Assam - Section

Section 44 in Mising Autonomous Council Act, 1995

44. Other Matters to be under the control of administration of the Village Council.

- Subject to the general policy of the Government and subject to the general control and supervision of the General Council, the Village Council shall-
(i)Formulate integrated development plans for the Village Council Area,
(ii)implement schemes and programmes for the development of the Village Council Area.
(iii)Have powers to appoint Class - III and class - IV staff of the village Council.
(iv)Have powers to regulate trade and commerce within the Village Council area in accordance with the existing laws including issue of permits or licenses to individuals within the Village Council area.
(v)Guide customs and traditions and social justice of Mising community according to their traditional laws, and
(vi)Allot permits for trade and commerce to the people residing in the Village Council area preference being given to the Mising Community.