Section 6 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
6.
(1)The Village Council for each village or a smaller body consisting of not less than three members of the Council as elected by the Council in this behalf shall sit as the Village Court:Provided that where the Village Council sits itself as a Court the quorum to constitute a Court shall be three members or one- fifth of the total number of members of such Council, whichever is greater:Provided further that until a Village Court is constituted under this rule, such Chief Village authority as may be appointed by the District Council shall exercise the powers of a Village Court constituted under these Rules.(2)The jurisdiction of a Village Court shall extend to the hearing and trial of suits and cases arising within the territorial limits of the village.II. Subordinate District Council Court
