Section 17 in Lai Autonomous District (Village Councils) Act, 2007
17. Village Council Fund.
- There shall be a fund for every village council, a fund to be called "Village Council Fund". Any collection authorised by Law, other than revenue and taxes made in a village for the good of the people shall be paid into the said fund. The Secretary shall, keep the Village Council Fund and the accounts which shall be opened for inspection as and when any member of a Village Council considers necessary.
