Section 5 in The Assam Criminal Law (Amendment) Act, 1934
5. Procedure of Commissioners.
(1)Commissioners appointed under this Act may take cognizance of offences without the accused being committed to them for trial, and in trying accused persons shall, subject to the provisions of Section 13, record evidence in the manner prescribed in Section 256 of the Code and shall, in other respects also, subject to the Act and to any rules made thereunder, follow the procedure prescribed by the Code for the trial of warrant case, by Magistrates.(2)In the event of any difference of opinion among the Commissioners, the opinion of the majority shall prevail.
