Section 23 in Chakma Autonomous District Council (Village Councils) Act, 2002
23. Dakkerani.
(1)Normally there shall be only one "Dakkerani" for each Village Council. If for any reason more than one "Dakkerani" is found necessary, prior approval of the Executive Committee for such appointment shall be obtained.(2)To appoint "Dakkerani" for each Village Council advertisement to this effect shall be made by the President fixing a date for selection. The Village Council in its full sitting shall make the appointment of "Dakkerani" from among the applicants. The Village Council may dismiss the "Dakkerani" but such cases shall be reported to the Executive Committee.
