Section 11 in Lai Autonomous District (Village Councils) Act, 2007
11. Duties & functions of the Village Council.
- Subject to such rules except those may specifically be prescribed in such behalf by the Executive Committee duties and functions of Village Council shall be;(1)Cleaning of village roads and path.(2)Sanitation and conservancy in the village area and the prevention of public nuisance.(3)Construction, maintenance and improvement of public wells and tanks for the supply of water to the village for drinking washing and bathing purposes.(4)Opening of, and regulating, burial and cremation grounds for disposal of dead bodies of human beings, and allocation of places for disposal of dead animals and other offensive matter.(5)Taking of curative and preventive measure in respect of an epidemic.(6)Construction, maintenance and improvement of village(7)Control of village grazing grounds, location of glazier Khuties within the village area, village common and other communal property.(8)Regulating the construction of new buildings or houses, or the extension or alteration of any such existing ones.(9)Anti Malaria and Anti Kala Azar measures and enforcement of vaccination.(10)Registration of births and deaths and maintenance of register for the purpose.(11)Registration of marriage.(12)Supplying local information as and when require to the District Council or the State Government.(13)Measures necessary for the preservation of public health and for improving the sanitation conservancy of drainage of the village area.(13)Measures of public utility calculated to promote the moral and material wen-being of the villagers.(15)Planting of trees at the sites of public places, on village roads and paths, and taking care of them.(16)Working and maintenance of public radio sets for the benefit of the villagers.(17)Establishment and maintenance of libraries, reading rooms, social and cultural clubs or other places for recreation and games.(18)Popularization of sports including indigenous sports, folks dances, folk song and organization and celebration of national and other local festival.(19)Any other functions and powers as may be delegated by the District Council from time to time.(20)Regulation and order of collective works.(21)The Village Council shall allot a particular region or area within the boundaries of each Village for jhum and subsidiary cultivation each particular year, and the distribution of the jhum and subsidiary plots shall be done in accordance with the laws frame by the District Council under Paragraph 3 (1) (d) of the Sixth Schedule to the Constitution of India.(22)Creation of Safety Reserve: Every Village shall have safety reserve for the protection of fire etc. and no one shall be allowed to cut tree or to have gardening and agriculture activity within the safety reserve. Proper boundary of the safety reserve area shall be· demarcated and reported to the concerned department for record. Any violation of trespass into the safety reserve in a manner pre judicial to the safety of reserve shall be punishable with a fine which may extend to Rs.1000 (Rupees one thousand) only.(23)Creation of Supply Reserve: The Village Council shall create or maintain a supply reserve for the village. The reserve shall be accessible for collection of materials for construction of houses etc. The Village Council shall be generally held responsible for the proper and maintenance of this reserve.(24)The Village Council shall have the power to prohibit the. use of explosive or poison for the purpose of fishing or killing animals or birds. In the event of violation of the above provisions within the jurisdiction of the Village, and the Village Council of that village fail to take notice and does not report the matter to the District Council. The Village Council concern shall be held responsible and shall be liable to punishment with a fine as provided in Subsection (22).For each or any of the above duties and functions, the Village Council may appoint a separate Committee which shall be responsible for implementing its decisions.
