Section 9 in Chakma Autonomous District Council (Village Councils) Act, 2002
9. Duties and Functions of the Village Council.
(1)Subject to the provision as may be prescribed in this behalf by the Executive Committee, the Village Councils may exercise all or any of the following functions:(a)cleaning of Village roads and paths;(b)sanitation and conservancy in the Village area and the prevention of public nuisance;(c)construction, maintenance and improvement of ghat, pond and well for the supply of water to the village for drinking, washing and bathing purpose;(d)opening of, and regulating burial and cremation grounds for the disposal of dead bodies of human being and allocation of the places for disposal of dead animals and other offensive matters;(e)taking of curative and preventive measure in respect of an epidemic;(f)construction, maintenance and improvement of village communication, drains and waterways;(g)control of village grazing grounds, allocation of grazers "Khutis" within the village area, village common and other property;(h)regulating the construction of new building or house or extension or alteration of any such existing ones;(i)anti-malaria and anti-kalazar measures and enforcement of vaccination;(j)registration of Births and Deaths and maintenance of register for the purpose;(k)supplying of local information as and when required to the District Council or the State Government;(l)necessary measure for the preservation of public health and for improving the sanitation, conservancy or drainage of the village area;(m)measures of public utility are to be calculated to promote the moral and material well being of the villagers;(n)planting trees at the site of public places, on village roads and paths and taking care of them;(o)working and maintenance of public audio and visual sets for the benefit of the villagers;(p)establishment and maintenance of libraries and reading rooms, cultural clubs or other places for recreation and games;(q)popularization of indigenous sport, folk dance, folk-songs and organization and celebration of national and other local festivals;(r)reservation of monuments;(2)The District Council may delegate any functions and powers in sub-section (1) from time to time to the officers appointed by it as it may deem necessary.(3)The Village Council shall allots a particular region or area within the boundaries of its village for jhuming in each particular year and the distribution of jhum shall be done in accordance with the laws frame by the District council under paragraph 3(1) (d) of the Sixth Schedule to the Constitution of India. For each and every of the above duties and functions, the Village Council may appoint separate committee which shall be responsible for implementing its decisions.
