Section 9 in Lai Autonomous District (Village Councils) Act, 2007
9.
(a)Executive Body. - (1) There shall be a President, a Vice President and a Secretary in each Village Council to form an executive body in which the executive function shall be vested.(2)The President and the Vice President of the Village Council shall be elected by the members of Village Council from amongst themselves by a majority of votes.(3)There shall be a Secretary of the Village Council who may be appointed or dismissed by the Executive Committee on the advice of the President of Village Council, and shall function as a Secretary, but as not a member of the Village Council.(4)Neither the President nor the Vice President of the Village Council shall be eligible to hold office of Secretary of the Village Council under any circumstances.(5)Every member and the Secretary of the Village Council may, at any time by writing under his hand, submit his resignation to the Executive Committee through the President of the Village Council, who shall immediately forward to the concerned authority of the Executive Committee. The Executive Committee shall arrange to elect or appoint as the case may be a substitute as soon as possible.(6)The President may, at any time by writing under his/ her hand, submit his/her resignation to the Vice President of the Village Council who shall without delay forward to the Executive Committee and until the Executive Committee accept the resignation, he/she shall continue to discharge the duties of the President.(7)The Vice President of the Village Council may, at any time by writing under his/her hand submit his/her resignation to the President of the Village Council who shall without delay forward to the Executive Committee and until the Executive Committee accept the resignation, he shall continue to discharge the duties of the Vice President.(8)If at any time, for any reason there is vacancy of a seat in the Village Council, it shall be reported forthwith to the Executive Committee either by the President or the Secretary of the Village Council.(9)If for any reason, the office of the President becomes vacant, the Executive Committee shall cause the vacancy to be filled as soon as possible. In the meantime, the duties of the office shall be performed by the Vice President of the Village Council.(10)If at any time, for any reason, there is vacancy of a seat in the Village Council, it shall be report forthwith to the Executive Committee either by the President or by the Secretary and the Executive Committee shall make arrangement to fill up the seats as provided by the Election Rules of Village Council.(b)Legislative functions:-(1)A Village Council shall have the power to make Rules for the normal administration of the Village in accordance with the needs of the village.(2)The Rules made by the Village Council shall be in keeping with the culture, custom and practices of the village community.(3)Rules made by the Village Council shall be submitted to the Executive Committee for approval and until approved by the Executive Committee in its full sitting such Rules shall have no effect.(c)Judicial functions:-(1)There shall be a Village Court in each village for the trial of suit and cases falling within the customary laws and practices of the(2)Until Rules are made in its behalf by the District Council, the Village Council of a village shall function as the Village Court of that village for the trial of suit and cases between parties all of whom belong to the village.(3)A Village Court shall normally trial suit and cases of the nature falling within the customary laws of the village community.(4)Every village Court shall have the power to trial thefts and petty crimes in which the punishment may extend to a maximum of Rs. 500 (Rupees five hundred) only.(5)Appeal from a Village Court shall lie to the Subordinate District Council Court.
