Section 33 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
33.
(1)If it appears to the District Council Court-(a)that a fair and impartial inequity or trial can not be held in any Village Court or Subordinate District Council Court;(b)that some question of law, tribal or otherwise, of unusual difficulty is likely to arise; or(c)that such an order is expedient for the ends of justice or is required by any provisions of these rules or any law applicable to the case;It may order-(i)that any offence be inquired into or tried by another Village Court of the Subordinate District Council Court;(ii)that any particular case or class of cases be transferred from one Village Court to another Village Court or from one Village Court to the Subordinate District Council Court;(iii)that any particular case be transferred to and tried before itself.(2)When the District Council Court withdraws for trial before itself any case from any Court other than Court of origin it shall observe in such trial the same procedure which that Court would have observed, if the case had not so been withdrawn.(3)The District Council Court may an either on the report of the lower Court or on the application of a petty interested or on its own initiative.
