The Assam Autonomous Districts Administration of Justice Act, 1960

, 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 Indi a 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 au tonomou s distric:ts of' 
Assarn. 
{'.:l) It shall come into force at once. 
Ap.pointment 2: (1) Notwiths tandin g anything contained in the 
of Additio- ~ rules for Admini strat ion of Justice and Police in the 
i- · nal Depll;'Y autonomous distri cts as adapted and modified by the 
~;, Commissw- Assam Autonomous Districts (Administration of ~ 
~~. r.er. Justice). Regul.ation, 195h2 an
1
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 auton omous 
f district either generally, or for the trial of a particular 
~ case, or particular cases, Civil or Crimin al, and may 
'" direct that such Additional Deputy Commissionel'. 
~ · shall, for the general or special purp0s e aforesaid, .... :\. 
i· exercise aU or any of the powers of the Deputy '~ 
Commissi oner. 
(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. 

‹ Prev All Assam acts Next ›