Section 6 in The Police Enhanced Penalties Ordinance, 2005
6. Power to withdraw and transfer cases.
(1)The Commissioner may withdraw any case pending at any stage before any authority under his control and by a written order refer it for disposal to any other authority of the same or higher rank and the authority to whom the case has been so referred shall have the same powers to deal with it as if it were a case within his jurisdiction.(2)Subject to the provisions of sub-section (1) the Commissioner may transfer any case pending before him to any other officer as the Government may by notification in the Government Gazette appoint in this behalf and the said officer shall have the same powers to deal with the case as are vested in the Commissioner under the Act.(3)The transfer of any case under sub- section (1) or sub-section (2) shall not render necessary the issue of any fresh notice if already issued by the Commissioner, or any other authority under his control as the case may be, from whom the case is transferred.Explanation. - In this section the word "case" in relation to any person whose name is specified in any order means all proceedings under the Act in respect of any year, which may be pending on the date of such order or which may be completed on or before such date and includes also all proceedings under the Act which may be commenced after the date of such order in respect of any year.
