Section 17 in Chakma Autonomous District Council (Village Councils) Act, 2002
17. Preservation of Order in a Village Meeting.
(1)The President shall preserve orders and shall have all powers necessary for the purposes enforcing his decision during the meeting as follows:(2)The President may direct any members whose conduct is in his opinion disorderly to withdraw immediately from the days meeting. The member shall comply with the order at once.(3)If any member is ordered to withdraw for second time form a meeting of some session of the Village Council, the President may suspend the member for the remaining period of the same session.(4)If any member fails to carry out the direction given to him under sub-section (I) or sub-section (2), the President shall report, the conduct of the member in writing to the Executive Committee. On receipt of such report, the Executive Committee may. if it deems necessary suspend the member for any period consider reasonable.
