Section 23(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)The Subordinate District Council Court shall not be competent to try suits and cases-(a)to which the provisions of sub-paragraph (1) of Paragraph 5 of the Sixth Schedule to the Constitution apply, unless the Court has been authorised by the Government to exercise such powers for the trial of particular class or classes of cases and suits specified in that behalf by the Governor as required under the said sub-paragraph (1) of Paragraph 5 of the Sixth Schedule;(b)in which one of the parties is a person not belonging to a Schedule Tribe;(c)in respect of offences-(i)under Sections 124-A, 147 and 163 of the Indian Penal Code;(ii)under Chapter X of the same Code in so far as they relate to the competent of a lawful authority other than an authority constituted by the District Council;(iii)of giving or fabricating false evidence, as specified in Section 193 of the Same Code, in any case triable by a Court other than a Court constituted by the District Council under these rules.
