Section 33(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)If it appears to the District Council Court-(a)that a fair and impartial inequity or trial can not be held in any Village Court or Subordinate District Council Court;(b)that some question of law, tribal or otherwise, of unusual difficulty is likely to arise; or(c)that such an order is expedient for the ends of justice or is required by any provisions of these rules or any law applicable to the case;It may order-(i)that any offence be inquired into or tried by another Village Court of the Subordinate District Council Court;(ii)that any particular case or class of cases be transferred from one Village Court to another Village Court or from one Village Court to the Subordinate District Council Court;(iii)that any particular case be transferred to and tried before itself.
