, The 20th April 1960 No.LJL.66/59.-The following Act of the Assam Legislative Assembly which received tho assent of the Governor, is hereby published for general information. · , ,, ·
(Received the aHent of the (}overnor·ou.-the 15th .AJ>r~l 1969) ',
ASSAM 'ACT No.XIV OF 1960 . ,« ' ; ' . . . . . ;, ' ·· lfl ' . ~· ,:· THE ASSAM AUTON0\10US DI5TRIOTS ···· ' ,
ADMINISTRATION· OF JUSTICE
" ACT, 1960 , (As passed by the Assembly) [Published in the Assam Ga.:;,ette, Extr~ordinary, · dated the 20th April l '68] An
Act
to provide for the appointment qf Additional D~puty
Commissio11er for administration qf justice in the
a.utonomous districts.
Prnmble WHEREAS it is expedient to provide for the appoint- ment of Additional Deputy Commissioner for ·.
administration of justice in the autonomous districts ;
It is hereby enacted in the Eleventh Year of the
Republic of India as follows : -
Short title, A 1. (1) This D~c~ mAady . ~e c~lled f tJhe . AsAsam cxtr.nt and utonomous 1stricts .mm1strat10n o . u.st1ce . ct, commence- 1960. ·
mtnt.
(2) It shall extend to the autonomous distric:ts of' Assarn.
{'.:l) It shall come into force at once. Ap.pointment 2: (1) Notwiths tanding anything contained in the of Additio-~ rules for Administration of Justice and Police in the i- · nal Depll;'Y autonomous districts as adapted and modified by the ~;, Commissw- Assam Autonomous Districts (Administration of ~ ~~. r.er. Justice). Regul.ation, 195h2 an
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d as in force for the ~.' time bemg or 111 any ot er aw in force, the State f< Government may, when it tLinks fit, appoint an ~: Additional Deputy Commissioner for an autonomous f district either generally, or for the trial of a particular ~ case, or particular cases, Civil or Criminal, and may '" direct that such Additional Deputy Commissionel'. ~ · shall, for the general or special purp0se aforesaid, .... :\. i· exercise aU or any of the powers of the Deputy '~ Commissioner.
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(2) An Additional Deputy Coinmi~sioner, if and when appointed for the United District of Mikir. and North Cachar Hills and when so directed by the State Government, shall also exercise the powers mentioned in sub-section (1) in the tribal areas of the North Cachar Hills specified in Part 'A' of the
table appended to the Sixth Schedule t:o the Constitu- tion.
B. C. BARUA,
Secy. to the Govt. uf Assam, Law Deptt.
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