Section 52C in The Information Technology Act, 2000
52C. Power of Chairperson to transfer cases. -
On the application of any of the parties and after notice to the parties, and after hearing such of them as he may deem proper to be heard, or suo motu without such notice, the Chairperson of the Cyber Appellate Tribunal may transfer any case pending before one Bench, for disposal to any other Bench.
