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The Gauhati High Court (Establishment of a Permanent Bench at Itanagar) Order, 2000
Published vide Notification No. G.S.R. 624(E), dated 20th July, 2000
Last Updated 12th February, 2020 [ass270]
Ministry of Law, Justice and Company Affairs
(Department of Justice)
G.S.R. 624(E). - The following Order made by the President under sub-section (2) of Section 24 of the State of Arunachal Pradesh Act, 1986 (69 of 1986), read with sub-section (2) of Section 31 of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), is hereby published as required by the said provisions, namely .- In exercise of the powers conferred by sub-section (2) of Section 24 of the State of Arunachal Pradesh Act, 1986 (69 of 1986), read with sub-section (2) of Section 31 of the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), the President, after consultation with the Chief Justice of the Gauhati High Court and the Governor of Arunachal Pradesh, is pleased to make the following Order, namely - 1. Short title and commencement. - (1) This Order may be called the Gauhati High Court (Establishment of a Permanent Bench at Itanagar) Order, 2000. (2) It shall come into force on the 12th day of August, 2000. 2. Establishment of a Permanent Bench of Gauhati High Court at Itanagar. - There shall be established a Permanent Bench of the Gauhati High Court at Itanagar, and such Judges of the Gauhati High Court, being not less than one in number, as the Chief Justice of that High Court may, from time to time nominate, shall sit at Itanagar 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 Arunachal Pradesh : Provided that the Chief Justice of that High Court may, in his discretion, order that any case or class of cases arising in the State of Arunachal Pradesh shall be heard at Gauhati.
