Section 18 in Lai Autonomous District (Village Councils) Act, 2007
18. Responsibility of the President.
(1)The President shall cause notice and instructions for prevention of dangers such as out-break of fire, epidemic, etc. in the village to be proclaimed by engaging 'Tlangau' and whenever notices, orders: circulars or letters are received for re-distribution from the District Council to pass onto the other village, he shall forthwith cause it to be sent through the 'Secretary'.(2)The President shall be responsible for the compliance of all orders and notifications issued either by the District Council or any state Government's department authorities through the office of the District Council.(3)The President shall cause all such orders and notifications to be read out by the Secretary in the meeting of the Village Council and if it is necessary, to be brought to the knowledge of the public, it shall be given over to the Secretary for publication by the 'Tlangau'.(4)The Secretary shall be responsible for the proper and up-to-date maintenance of all books and records.
