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THE ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION OF JUSTICE ACT, 1960
THE ASSAM AUTONOMOUS DISTRICTS ADMINISTRATION OF JUSTICE ACT, 1960
(Published in the Assam Gazette, Extraordinary, dated the 20th April, 1960.)
[AS PASSED BY THE ASSEMBLY]
[Received the assent of the Governor on the 15th April, I960]
An Act to provide for the appointment of additional Deputy Commissioners foe Administration of Justice in the autonomous districts.
Preamble.
Whereas it is expedient to provide for the appointment of Additional Deputy Commissioners for administration of justice in the autonomous districts;
It is hereby enacted in the Eleventh Year of the Republic of India as follows:
1. Short title, extant and commencement.
This Act may be called the Assam Autonomous Districts Administration of Justice Act 1960.
It shall extend to the autonomous districts of Assam.
It shall come into force at once.
2. Appointment of Additional Deputy Commissioner.
Notwithstanding anything contained in the rules for administration of justice and police in the autonomous districts as adapted and modified by the Assam Autonomous Districts (Administration of Justice) Regulation, 1952 and as in force for the time being; or in any other law in force, the State Government may, when it thinks fit, appoint one or more Additional Deputy Commissioners for an autonomous district either generally, or for the trial of a particular case, or particular cases, civil or criminal, and may district that such Additional Deputy Commissioner shall, for the general or special purposes aforesaid, exercise all or any of the powers of the Deputy Commissioner.
An Additional Deputy Commissioner, 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-S. (1) in the tribal areas of the North Cachar Hills specified in Part 'A' of the table appended to he Sixth Schedule to the Constitution.
(3) An Additional Deputy Commissioner appointed for the United Khasi-Jaintia Hills District if and when so directed by the State Government shall also exercise the powers mentioned in sub-S (1) in the Jowai District constituted under Government Notification No. TAD/R/50/64, dated the 23rdNovember, 1964.
COMMENTS
This Act has been enacted to provide for the appointment of Additional Deputy Commissioner for administration of Justice in the Autonomous District of Assam. This Act extends to the autonomous districts of Assam.
Under S. 2 of this Act, an Additional Deputy Commissioner may be appointed by the State Government for the trial of a particular case or cases whether civil or criminal.
