26. [ [Substituted by Act No. 2 of 2010, dated 18.3.2010.]
In addition to their normal duties and functions, as may be prescribed in their respective constitutions, and/or in accordance with their traditions, customary practices and usages, every tribal council, including the apex tribal council(s), shall assist the State Government and its various agencies, in the matter of maintenance of law and order in the society, maintenance of peace and communal/tribal harmony, the settlement of disputes, and cases involving breaches of customary laws and usages, and in any other matter of public importance, where its assistance is sought.]
