Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM AUTONOMOUS DISTRICTS (ADMINISTRATION OF JUSTICE) ACT, 1960 14 of 1960 [6th March, 1960] CONTENTS 1. Shrot title, extent and commencement 2. Appointment of Additional Deputy Commissioner ASSAM AUTONOMOUS DISTRICTS (ADMINISTRATION OF JUSTICE) ACT, 1960 14 of 1960 [6th March, 1960] STATEMENTS OF OBJECTS AND REASONS In view of the growing expansion of various development activities and administrative functions in Autonomous Districts, it sometime becomes necessary to appoint an Additional Deputy Commissioner for an Autonomous District. In order to help the Deputy Commissioner in exercising his Judicial and Executive functions. The existing laws for the Administration of Justice and Police in case of some Autonomous Districts do not provide for appointment of Additional Deputy Commissioner. Such provision has now become imperative to meet the present situation caused by acute food scarcity in the Mizo District. 1. Shrot title, extent and commencement :- (1) This Act may be called the Assam Autonomous Districts (Administration of Justice) Act, 1960. (2) It shall extend to the Autonomous Districts of Assam. (3) It shall come into force at once. 2. Appointment of Additional Deputy Commissioner :- (1)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, w h e n 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 direct that such Additional Deputy Commissioner shall, for the general or special purposes aforesaid, exercise all or any of the powers of the Deputy Commissioner. (2)An Additional Deputy Commissioner, if and when appointed for the United District or 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 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- section (1) in the Jowai District constituted under Government Notification No. TAD/R/50/64, dated the 23rd November, 1964].