Section 8 in Chakma Autonomous District Council (Village Councils) Act, 2002
8. Executive.
(1)There shall be a President in each Village Council who shall be elected by the members of the Village Council from amongst themselves, by majority of votes. They shall, with the assistance of the Secretary of the Village Council discharge all the functions of the Village Council.(2)The Executive Committee shall, in consultation with the President appoint or dismiss the Secretary of the Village Council. The Secretary shall not be a member of the Village Council.(3)Every member of the Village Council and the Secretary may at any time by writing under his/her hand, submit his/her resignation through the President to the Executive committee. The Executive Committee shall arrange to elect or appoint as the case may be, substitute as soon as possible.(4)The President may, at any time, by writing under his/her hand, submit his/her resignation to the Executive Committee and until the Executive Committee accepts the report, of the resignation he/she shall continue to discharge the duties of the President.(5)If any time, for any reason, there is vacancy of a seat in the Village Council, it shall be reported forthwith to the Executive Committee by the President.(6)If for any reason the office of the President becomes vacant, the Executive Committee shall cause the vacancy to be filled as soon as possible. In the mean time duties of the office shall be performed by one of the members appointed by the Executive Committee.
