Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gauhati High COurt (Establishment of a Permanent Bench at Shillong) Order, 1995 CONTENTS 1. Short title an commencement 2. Establishment of a permanent Bench of Gauhati High Court at Shillong Gauhati High COurt (Establishment of a Permanent Bench at Shillong) Order, 1995 In exercise of the powers conferred by sub section (2) of Section 24 of the State of Aruchanal Pradesh Act, 1986 (69 of 1986), re4ad with sub-Section (2) of S.31 of the North-Eastern Areas ( Reorganisation) Act, 1971 , the president, after consultation with the Chief Justice of the Gauhatti High COurt and the Governor of Meghalaya, is pleased to make the following Order, namely:- 1. Short title an commencement :- (1) This order may be called the Gauhati High COurt (Establishment of a Permanent Bench at Shillong) Order, 1995. (2) It shall come into force on the 4th day of February, 1995. 2. Establishment of a permanent Bench of Gauhati High Court at Shillong :- There shall be established a permanent Bench of the Gauhati High Court at Shillong, and such Judges of the Gauhati High Court, being not less than two in number, as the Chief Justice of that High Court may, from time to time nominate, shall sit at Shillong in order to exercise the Jurisdiction and powers for the time being vested in the Gauhati High COurt in respect of cases arising in the State of Meghalaya. Provided that the Chief Justice of that High COurt may, in his discretion, orer that any case or class of cases arising in the State of Meghalaya shall be heard at Gauhati.