Section 16 in Rules for the Administration of Justice and Police in Nagaland
16.
(1)The Deputy Commissioner shall be competent to pass any sentence authorised by law, but all sentences of death passed by him shall be subject to the confirmation of the High Court.(2)The Assistants to the Deputy Commissioner shall exercise such powers, not exceeding those of a Magistrate of the First Class as defined in the Criminal Procedure Code as they may be invested with by the Governor of Assam :Provided that the Governor may, when he thinks fit, invest an Assistant to the Deputy Commissioner either generally, or for the trial of a particular case or cases, with all the powers conferred on the Deputy Commissioner by these Rules except to pass a sentence of death.(3)The High Court of Assam hereinafter referred to as the "High Court" or the Deputy Commissioner, may call for proceedings of any Court subordinate to it or him, and reduce, enhance or cancel any sentence passed, or remand the case for re-trial but no offender shall be punished by a sentence exceeding that warranted by law.
