Section 10(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(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.
