Section 14 in Punjab Package Deal Properties (Disposal) Act, 1976
14. [ Power to transfer cases.] [Substituted by Punjab Act No. 10 of 1979.]
(1)The State Government [may by an order in writing, at any time, transfer any case pending before a Commissioner to another Commissioner.] [Powers of the State Government under Sections 14 and 15(1) of the Punjab Package Deal Properties (Disposal) Act, 1976, will be exercised by the Financial Commissioners holding the court.' See Standing orders dated 21.5.1985 item No. 23](2)The Commissioner may by an order in writing, at any time, transfer any case pending before a Chief Sales Commissioner to another Chief Sales Commissioner in his division.(3)The Chief Sales Commissioner may, by an order in writing, a any time, transfer any case pending before any officer appointed under this Act to another officer within his district.(4)The officer to whom the case is transferred under sub-section (1) sub- section (2) or sub-section (3) may subject to any special direction in the order of transfer, proceed from the state at which it was so transferred.
