Section 3(2) in Chakma Autonomous District Council (Village Councils) Act, 2002
(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.
