Section 15 in Rules for the Administration of Justice and Police in Nagaland
15.
Criminal justice shall be ordinarily administered by the Deputy Commissioner, Additional Deputy Commissioner, Assistant to the Deputy Commissioner and by such tribal Courts as may be constituted according to Rules to. be made by the Governor of Assam, the mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other chief village authorities of the different communities:Provided that the Government of Assam shall have the power to invest any officer of the State Government with the powers of the Deputy Commissioner for the trial of any particular case or cases and the officer so empowered shall exercise all powers of the Deputy Commissioner in this behalf.
