Section 38(3) in The Assam Frontier (Administration of Justice) Regulation, 1945
(3)The name and address of the member of the panchayat and umpire, and a statement of the matter in dispute shall be recorded, and the Deputy Commissioner or Assistant Commissioner shall direct the village authority or come other person to assembly the panchayat and witnesses within such time as he may specify, and shall also fix a date on which the decision of the panchayat shall be announced before him.
