Section 1(1) in Rules for the Administration of Justice and Police in Nagaland
(1)The administration of the district known as the [Nagaland] [Substituted for the words 'Naga Hills District' vide Nagaland Act No. 7 of 1974] is vested (such tribal authorities as may be constituted according to Rules to he made by the Governor of Assam), the Governor of Assam, the Deputy Commissioner, the Additional Deputy Commissioner and Assistants to the Deputy Commissioner, the mauzadars, gaonburas, chiefs, headmen of khels, or such other classes of Officers as the Governor of Assam may deem fit from time to time to appoint in that behalf, subject to the exceptions, restrictions and rules hereinafter recorded.
