ABOUT DISTRICT COURT
Chirang is one of the newly created Judicial District in the State of Assam. The Hon'ble Gauhati High Court has approved the proposal for temporarily accommodating the Judicial Courts in the Agriculture Guest House at Chirang. Chirang District Judiciary is established in the year 2015. The court starts functioning from February 2015 along with its sub-division at Bijni.
Chirang district is one of the four districts of Bodoland Territorial Area District (BTAD) under the Govt. of Assam, created vide notification No. GAG (B). 137/ 2002/ Pt/ 117 dtd. 30/10/2003 within Assam under Clause 6 of Article 332 by the 90th Amendment Act, 2003 of the Constitution of India under the provision of the Sixth Schedule. The district has been functioning with effect from 04th June, 2004. It was carved out of the districts of Kokrajhar, Bongaigaon and Barpeta. Kajalgaon is the district Headquarter.
Read More- Gradation list of District & Sessions Judge Establishment for the year 2024.
- Notification regarding Selected Candidate for the post of Peon in LADC Office, Chirang, Kajalgaon
- Notification regarding list of Selected Candidates for the post of Receptionist-cum-Data Entry Operator
- Notification regarding list of Selected Candidates for the post of Office Assistant and Peon .
- List of selected Candidates for various legal post of LADC, Chirang
- Additional List of Candidates to appear in the Viva-Voce/ Interview for the post of Office Assistant in LADC office.
- Notification regarding Viva-Voce/ Interview for the post of Office Assistant in LADC Office, Chirang, Kajalgaon
- Notification regarding Skill Test/ Computer Proficiency Test for the post of Receptionist-cum-Data Entry Operator
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