Section 12 in Lai Autonomous District (Village Councils) Act, 2007
12. Regulation of Collective Works.
(1)Each Village Council shaH have powers to exempt any person or persons from collective works on the ground of illness and other reasonable causes at its own discretion. The reason for the exemption shall recorded in writing. No person who is sixty years of age or above shalt be compelled to do any collective works.(2)Any person below fifteen years of age shall not be allowed to represent in the collective works(3)The President or the Secretary of a Village Council shaH have a list of persons performing collective works and shall see that each household is represented.(4)One or more representative from the Village Council shall supervise the collective works.(5)The President of the Village Council shall announce in the Village the proposal for holding collective works appointing the date and the time.(6)Any person who docs not comply with the order of collective works shall be liable to a fine either in kind or in cash not exceeding Rs.90 (Rupees ninety) per collective working day unless he has been exempted from collective works or has obtained commutation under Sub-section (1).(7)If a Village Council 11t1lsto carry out its order to realize fine impose upon any person, the matters shall be referred to the Executive Committee for the realization of the fine.(8)Every persons shall have the option of commuting his obligation to render service under collective works to payment of cash compensation in lieu of it at a rate to be fixed by a Village Council not exceeding Rs. 70 (Rupees seventy) per collective working day,.(9)Utilization of fine etc. :(a)The amount of fine mentioned in Sub-section (6) and cash cornpensati9Il mentioned in Sub-section (8) may be spent by the persons performing collective works in any manner they think fit and proper.(b)The Secretary of the Village Council shall keep the accounts of receipt expenditures of fine and compensation, and any persons shall be at liberty to inspect the accounts.(10)Any disputes arising out of the performance of collective 'works shall be settled by the Executive Committee and such decision shall be final and binding on all concerned. Any other matters connected with the collective works and which are not provided for in this Act shall be regulated by the District Council, and all the decision shall be notified by the Executive Committee in a manner it consider appropriate.
