Section 10(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(2)In the event of the District Council Court consisting of more than one Judicial Officer, the District Council may direct any two or more Judicial officers to sit together as a Bench, and may by order invest such Bench with any of the powers conferred or conferable by or under these rules on Judicial Officer, and direct it to exercise such powers in such class or classes of cases only, and within such local limits as the District Council thinks fit:Provided that in the case of difference of opinion between the two Judicial Officers sitting together as a Bench the case shall be referred to the third Judicial Officer and the opinion of the majority shall prevail.
