Section 38A in Rules for the Administration of Justice and Police in Nagaland
38A.
In the case of any offence punishable with imprisonment of one year or upwards, the Deputy Commissioner, the additional Deputy Commissioner or an Assistant to the Deputy Commissioner, may, at any stage of the investigation or inquiry into, or the trial of the offence, with a view to obtaining the evidence of any person supposed to have been directly or indirectly concerned in or privy to the offence tender a pardon to such person on condition of his making a full and true disclosure of the whole of the circumstances within his knowledge relative to the offence or abettor, in the commission thereof:Provided that where the offence is under inquiry or trial no Assistant to the Deputy Commissioner shall exercise the powers hereby conferred unless he himself is making the inquiry or holding the trial except with a written order of the Deputy Commissioner;Provided further that where such a person has been tendered pardon in any case by an Assistant to the Deputy Commissioner, the case shall not be tried by the Assistant who has tendered the pardon.
