Section 85(2) in The Gujarat Industrial Relations Act, 1946
(2)[ The Industrial Court may, by order in writing and for reasons to be stated therein withdraw any proceeding under this Act pending before a Labour Court and transfer it for disposal to another Labour Court which may, subject to any special directions in the order of transfer, proceed in the matter either de novo or from the stage at which it is so transferred.] [Section 85 was renumbered as sub-section (1) of that section and after that sub-section (1), subsection (2) was inserted by Gujarat 8 of 1962, section 15.]
