Section 4 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
4.
(1)There shall be a Village Council for each Village within the jurisdiction of the District Council, to be composed in the manner hereinafter provided in sub-rule (2) of this rule.(2)Each Village Council shall be composed of not less than seven and not more than nine members. Two-thirds of the members shall be elected by the adult members of the Village and one-third shall be nominated by the Executive Committee.(3)Subject to the provision of sub-rule (2), the District Council shall decide as to how many members shall constitute the Village Council in respect of each village.(4)There shall be a President and a Vice-President of each Village Council. The President shall be nominated by the Executive Committee and the Vice-President shall be elected by the members from amongst themselves.(5)Every Village Council shall have a life of five years from the date of its first meeting unless dissolving earlier by the District Council.(6)For the purpose of this rule, the District Council shall publish in the Gazette a list of Villages within its jurisdiction.
