Section 23(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(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.
