Section 6 in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
6. Transfer of pending proceedings.
(1)On the application of any person to whom a notice under the Act has been served and after hearing him, if he desires to be heard, or of its or his own motion, the State Government or any Gazetted Officer especially authorised by the State Government in this behalf by notification in the Official Gazette may at any stage transfer any proceeding pending before any competent authority for disposal of the same.(2)Where any proceeding has been transferred under sub-rule (1), the competent authority who thereafter is incharge of such proceeding may, subject to any special directions in the order of transfer, either restart it or proceed from the point at which it was transferred.
