Section 10 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
10.
(1)There shall be one District Council Court for the North Cachar Hills Autonomous District which shall be called the North Cachar Hills District Court. The Court shall consist of one or more Judicial Officers as may be prescribed by the District Council with the approval of the Governor. The Judicial Officer as may be nominated by the District Council shall also act as a President and Recorder of the Court.(2)In the event of the District Council Court consisting of more than one Judicial Officer, the District Council may direct any two or more Judicial officers to sit together as a Bench, and may by order invest such Bench with any of the powers conferred or conferable by or under these rules on Judicial Officer, and direct it to exercise such powers in such class or classes of cases only, and within such local limits as the District Council thinks fit:Provided that in the case of difference of opinion between the two Judicial Officers sitting together as a Bench the case shall be referred to the third Judicial Officer and the opinion of the majority shall prevail.
