Section 3 in Chakma Autonomous District Council (Village Councils) Act, 2002
3. Constitution of Village Councils.
(1)There shall be a Village Council in each Village within the jurisdiction of the Chakma Autonomous District Council,Provided that a village having not, less than 50 (fifty) houses shall not be entitled to have a separate Village Council.(2)A Village Council shall be composed of members according to the number of houses that it contains as specified: -(a)For a Village having not more than 50 houses there shall be 3 members;(b)for Villages having 51 houses or more but less than 150 houses, there shall be 5 members; and(c)for Villages having 151 houses and above there shall be six members.(3)Members of the Village Council, subject to sub-section (3), shall be elected by the residents of the Village who are entitled as voter in the latest Electoral Roll for the elections to the District Council.(4)Of the total number of members determined under sub-section (2), one third or nearest shall be nominated by the Executive Committee and the rest be elected by the adult members of the Village in accordance with the rules made by the District Council under this Act.
