Section 2(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)In these rules, unless there is anything repugnant or the context otherwise requires,-(a)"adult" means a person belonging to a Scheduled Tribe who is not less than twenty-one year years of age on such date as may be fixed in that behalf by the District Council;(b)"appointed day" means the date appointed under sub-rule (3) of Rule 1 of these Rules;(c)"Autonomous District" means a Tribal Area deemed as such under Paragraph 1 (1) of the Sixth Schedule to the Constitution of India, and the term "District" shall be construed accordingly;(d)"Constitution" means the Constitution of India;(e)"Deputy Commissioner" includes the Sub-Divisional Officer, North Cachar Hills;(f)"District Council" means the District Council of the North Cachar Hills Autonomous District constituted under the provisions of the Sixth Schedule to the Constitution, and in accordance with the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951;(g)"Executive Committee" means the Executive Committee of the North Cachar Hills District Council constituted under the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951, and the terms "Chief Executive Member" and "Member of the Executive Committee" shall be construed accordingly;(h)"Gazette" means the Assam Gazette;(i)"Governor" means the Governor of Assam;(j)"High Court" means the High Court of Assam;(k)"Schedule Tribe or Tribes" means such tribe or tribes as are specified by the President of India under Article 342 (1) of the Constitution as modified by law made by Parliament from time to lime in so far as the specification pertains to the Autonomous Districts of Assam;(l)"Village" means an area declared as such by the District Council.
