Section 24 in Chakma Autonomous District Council (Village Councils) Act, 2002
24. The Duties of the Dakkerani shall be as Follows.
(1)He shall bring to the notice of the public all orders and notifications, the Village Council may direct to be notified.(2)He shall summon all parties and other persons required by the Village Council or the Village Court to attend the meeting.(3)The Secretary may also direct the "Dakkerani" to bring to the notice of the public any other matter not necessarily connected with the affairs of the Village Council.(4)If any emergency occurs requiring the gathering of the public in the interest of the Village Council, any member of the Village Council may without the previous approval of the President, direct the Dakkerani to summon all the villagers.(5)The "Dakkerani" shall carry notice to all members of the Village Council for a meeting of the Council summoned by the President.
