Section 14 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
14. Dispute regarding the election and Confirmation of the Basan, Myntri, Lyngdoh, the Syiem Raid, the Lyngdoh Raid or Longsan.
(1)If any party (ies) is aggrieved of any order passed by the Syiem/Acting Syiem and Executive Durbar regarding any matter connected with the post of Basan, Myntri, Lyngdoh, the Syiem Raid, the Lyngdoh Raid or Longsan, the aggrieved party (ies) shall within thirty days from the date of such order, refer the dispute by a petition, to the Syiem/Acting Syiem and Executive Durbar on payment of prescribed fee, for decision.(2)An appeal against such decision shall lie to the Executive Committee whose decision is final. Such petition shall be filed to the Secretary to the Executive Committee, in duplicate accompanied by a fee as may be prescribed by the Executive Committee.
