Section 1A in Rules for the Administration of Justice and Police in the Garo Hills District
1A. Power of Governor to appoint Additional Deputy Commissioner.
- The Governor may, when be thinks fit, appoint an Additional Deputy Commissioner, either generally, or for the trial of a particular case or particular cases, civil or criminal, and may direct that such Additional Deputy Commissioner shall, for the general or special purposes aforesaid, exercise all or any of the powers of the Deputy Commissioner.
