Section 23 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
23.
(1)The Subordinate District Council Court shall not be competent to try suits and cases-(a)to which the provisions of sub-paragraph (1) of Paragraph 5 of the Sixth Schedule to the Constitution apply, unless the Court has been authorised by the Government to exercise such powers for the trial of particular class or classes of cases and suits specified in that behalf by the Governor as required under the said sub-paragraph (1) of Paragraph 5 of the Sixth Schedule;(b)in which one of the parties is a person not belonging to a Schedule Tribe;(c)in respect of offences-(i)under Sections 124-A, 147 and 163 of the Indian Penal Code;(ii)under Chapter X of the same Code in so far as they relate to the competent of a lawful authority other than an authority constituted by the District Council;(iii)of giving or fabricating false evidence, as specified in Section 193 of the Same Code, in any case triable by a Court other than a Court constituted by the District Council under these rules.(2)Unless specially empowered by the Governor by notification in the Gazette, the Subordinate District Council Court shall not be competent to exercise powers in-(a)cases relating to the security for keeping the peace and good behaviour similar to those contemplated under Section 107 of the Code of Criminal Procedure, 1898;(b)cases relating to the security for good behaviour from persons desiminating seditious matter similar to those contemplated under Section 108 of the same Code;(c)cases relating to the security for good behaviour from vagrants and suspected persons similar to those contemplated under Section 109 of the same Code;(d)cases relating to the security for good behaviour from habitual offenders similar to those contemplated under Section 110 of the same Code;(e)urgent cases of nuisance or apprehended danger similar to those contemplated under Section 144 of the same Code;(f)disputes as to immovable property of the nature similar to that contemplated under Section 145 of the same Code;(g)cases in which a public servant who is not removable from his office save by or with the sanction of the Government of Assam or some higher authority is accused of any offence alleged to have been committed by him wife acting or purporting to act in the discharge of his official duty.
