Section 10 in Chakma Autonomous District Council (Village Councils) Act, 2002
10. Maintenance of Population Register and Power to Control Migration from one Village to another.
(1)The Village Council with the help of its Secretary shall maintain a Village population register according to proforma that may be prescribed by the Executive committee from time to time.(2)The President with the help of the Secretary shall cause submission of the latest population register/list every year of the Village Council to the Executive Committee or any other Officer that may be appointed by the Chakma Autonomous District Council for the purpose.(3)The Village Council shall not allow migration to any family or person to other Village without valid reason and without prior approval or permission from the Executive Committee or the officer appointed for the purpose.(4)The Village Council shall make entry in the population register of a newly migrated family from the other villages by fulfilling the following conditions:(a)collection of detail information;(b)submission of valid migration certificate and other valid documents from the competent authority;(c)prior permission from the Executive Committee of the Chakma Autonomous District Council or the other appointed on that behalf.
