Section 5 in The Assam Frontier (Administration of Justice) Regulation, 1945
5. Village authorities.
(1)The Deputy Commissioner shall appoint such person or persons as he considers desirable to be the members of a village authority for such village or villages as he may specify, and may modify or cancel any such order or appointment, and may dismiss any person so appointed.(2)In any area for which no village authority has been constituted under the provisions of sub-section (1), the powers and functions of the villages authority; as provided by this Regulation, shall be exercised and performed by the Political Officer, or by any Assistant Political Officer authorised by him in this behalf.
