Section 1 in Rules for the Administration of Justice and Police in Nagaland
1.
(1)The administration of the district known as the [Nagaland] [Substituted for the words 'Naga Hills District' vide Nagaland Act No. 7 of 1974] is vested (such tribal authorities as may be constituted according to Rules to he made by the Governor of Assam), the Governor of Assam, the Deputy Commissioner, the Additional Deputy Commissioner and Assistants to the Deputy Commissioner, the mauzadars, gaonburas, chiefs, headmen of khels, or such other classes of Officers as the Governor of Assam may deem fit from time to time to appoint in that behalf, subject to the exceptions, restrictions and rules hereinafter recorded.(2)The Deputy Commissioner, the Assistant Commissioner and Assistants to the Deputy Commissioner, shall be appointed by the Governor. The Governor or the Deputy Commissioner, subject to the control of the Governor, may define the jurisdiction within which Assistants to the Deputy Commissioner may exercise all or any of the powers with witch they may respectively be invested under these Rules.(3)In these Rules, except where the contrary appears from the context, the term "Deputy Commissioner" shall include an Additional Deputy Commissioner, as and when appointed , who shall exercise all powers of the Deputy Commissioner.II. Police
