Section 44 in The Deori Autonomous Council Act, 2005
44. Other matters to be under the control and administration of the village council.
- Subject to the General policy of the Government and subject to the general control and supervision of the General Council, the Village Council shall-(i)formulate integrated development plans for the Village Council Areas,(ii)implement schemes and programmes for the development of the Village Council Area,(iii)have powers to appoint Class-111 and Class-IV staff of the Village Council,(iv)have powers to regulate trade and commerce within the Village Council Area in accordance with the existing laws including issue or permits or licenses to individuals within the Village Council Area ;(v)guide customs and traditions and social justice of Deori Community according to their traditional laws, and(vi)allot permits for trade and commerce to the people residing in the Village Council Area preference being given to the Deori Community.
