Section 15(1) in Nagaland Village Councils Act, 1978
(1)The Village Council shall be auxiliary to the administration and shall have full powers lo deal with internal administration of the village.(a)maintenance of law and order.(b)in serious case offender may be arrested but such person should he handed over lo the nearest Ad¬ministrative Officer or Police Station without undue delay;(c)to report to the nearest Administrative Officer occurrance of any unnatural death or serious accident;(d)to inform the presence of strangers, vagabonds or suspects to the nearest Administrative Officer or Police Station;(e)to enforce orders passed by the competent authority on the village as a whole;(f)to report outbreak of epidemics to the nearest Administrative Officer or Medical Officer;(g)no transfer of immovable property shall be affected without the consent of the Village Council. Written record of this shall be maintained by the Village Council.
