269. Omitted by Act 20 of 2015, S. 100. Prior to omission it read as: 32-H. Power of Settlement Commission to reopen completed proceedings. If the Settlement Commission is of the opinion (the reasons for such opinion to be recorded by it in writing) that, for the proper disposal of the case pending before it, it is necessary or expedient to reopen any proceeding connected with the case but which has been completed under this Act before application for settlement under Section 32-E was made, it may, with the concurrence of the applicant, reopen such proceeding and pass such order thereon as it thinks fit, as if the case in relation to which the application for settlement had been made by the applicant under that section covered such proceeding also: Provided that no proceeding shall be reopened by the Settlement Commission under this section after the expiry of five years from the date of application: Provided further that no proceeding shall be reopened by the Settlement Commission under this section in a case where an application under Section 32-E is made on or after the 1st day of June, 2007. .
