Section 18 in Chakma Autonomous District Council (Village Councils) Act, 2002
18. Village Council Fund.
(1)There shall be formed for every Village Council a fund to be called "Village Council Fund" Any collection authorized by law other than District Council revenue and taxes made in a Village Council for the good of the people shall be paid into the said fund. The President shall be the Treasurer of the fund and the Secretary shall keep the list of collection. Any subscriber to the collection shall open this account for inspection.(2)The President and the Secretary shall cause maintenance of account and utilization of "grant-in-aid receipt by the Village Council either from the Autonomous District Council or any other agencies of the Government either in cash or kind and also shall be responsible for submission of utilization certificate or any other documents that may be prescribed by any concerned authorities from time to time.
