Section 166 in The Himachal Pradesh Panchayati Raj Act, 1994
166. Withdrawal and transfer of petitions.
- The Divisional Commissioner may, at any stage, after notice to parties and for reasons to be recorded, withdraw any election petition pending before an authorised officer and transfer it for trial to another authorised officer within his Division and upon such transfer, that authorised officer shall proceed with the trial from the stage at which it was withdrawn:Provided that such authorised officer may, if he thinks fit, recall and re-examine any of the witnesses already examined.
