Section 59 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
59.
No Judicial Officer shall, except with the permission of the Court to which and appeal lies from his Court, try, or commit for trial any case to or in which he is a party, or personally interested, and no Judicial Officer shall hear an appeal from any judgement or order passed or made by himself.Explanation. - A Judicial Officer shall not be deemed to be a party or personally interested within the meaning of this rule to or in any case by reason, only that he is a Member of any Town Committee or otherwise concerned therein in a public capacity or by reason only that he has viewed the place in which an offence is alleged to have been committed, or any other place in which any other transaction material to the case is alleged to have occurred, and made an inquiry in connection with the case.
