Section 22 in Rules for the Administration of Justice and Police in Nagaland
22.
The procedure of the High Court, Deputy Commissioner and his Assistants shall be in the spirit of the Code of Criminal Procedure, as far as it is applicable to the circumstances of the district and consistent with these Rules; the chief exceptions are-(a)Only verbal order or notice shall be requisite, except when the regular police or employed or the person concerned is not a resident of or in the district at the time; or, if in the district, but resident beyond, it, where his place of abode is not known, the order shall be made known to the person affected or to some adult member of his family, or proclaimed at the place he was last known to be at, in sufficient time to allow him, if he sees fit, to appear.(b)A note of the substance of all the proceedings in cases tried before them must be kept by the Deputy Commissioner and his Assistants as required by Section 264 of the Code of Criminal Procedure. In case requiring a sentence exceeding three years, a full note of the evidence and proceedings must be kept. Examinations and proceedings shall generally be recorded in English only.(c)The proceedings of mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities need not be in writing.(d)All fines levied by mauzadars, gaonburas, chiefs, headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities shall be paid to the Deputy Commissioner or his Assistants or other officers empowered to receive them, within eight days from the date of realization, unless they are immediately paid to the aggrieved party as compensation.(e)It shall be discretionary to examine witnesses on oath in any form, or to warn them that they are liable to the punishment for perjury if they state that which they know to be false.
