Section 4(8) in Lai Autonomous District (Village Councils) Act, 2007
(8)in case the Executive Committee thinks necessary one Khaw Upa (Village Headman) shall be appointed in a sub-Village in consultation with the concerned Village Council President, a person so appointed should qualify for membership under section-4 of this ActProvided that any member of Village Council who has transferred his/her vote from where he/she has been elected shall flot be entitled to continue his/her membership and the seat shall be declared vacant.
