6. Transfer of cases from one Special Judge to another.
(1)The [Government in consultation with the High Court] [Substituted by Act XL of 1966 for 'Government'.] may, at any staged the proceedings before a Special Judge, transfer the case to another Special Judge(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1989, when a case is transferred under sub-section (1), the Special Judge to whom the case is transferred shall not be bound to resummon or re-hear the witnesses or any of them unless he is satisfied that such a course is necessary in the interests of justice.
