Section 7 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
7.
(1)Three shall be one Subordinate District Council Court at Haflong. The Court shall be presided over by one or more judicial officers as may be prescribed and appointed by the District Council with the approval of the Governor and such Judicial Officer, or if there is more than one Judicial Officer, such as may be nominated by the District Council, shall act as the President and the Recorder of the Court:Provided that the Chief Executive Member or a Member of the Executive Committee or any Member of the District Council shall not be eligible to hold office as such Judicial Officer.(2)The jurisdiction of the Court at Haflong shall extend to the hearing and trial of suits and cases arising within the North Cachar Hills Autonomous Districts.(3)The Executive Committee of the District Council shall provide the Subordinate District Council Court with such clerical staff as may be required to enable the Court to keep all necessary records and registers and to issue summons in the name of the Court.
