Section 65 in U.P. Consolidation of Holdings Rules, 1954
65.
Section 54. - (1) The Settlement Officer, Consolidation, may withdraw any case from the file of any Consolidation Officer or Assistant Consolidation Officer subordinate to him and may refer the same for disposal to any other Consolidation Officer or Assistant Consolidation Officer competent to deal therewith.(1A)[ The Officer before whom appeals, revisions or references under the provisions of the Act or these rules are instituted may transfer any case instituted or pending before him to any other officer empowered to hear and decide such case, or recall case pending before any other officer from the file of that officer to his, own file. The District Deputy Director of Consolidation of a district where Joint/Deputy/Assistant Director of Consolidation is posted may call for record of any revision or case pending before such officer for disposal and may transfer it to such officer if he is unable to decide it for some reason.] [Substituted by Notification No. 65/69/79 (1226)-Revenue-UPA-5/1954-Rule/1954-AM (21)-1980, dated 20.2.1980.](2)The Director of Consolidation may withdraw any case from the file of any Settlement Officer, Consolidation, and refer the same to any other Settlement Officer Consolidation for disposal.(3)to (5) [* * *] [Deleted by Notification No. 160-CH/I-A-280, dated 16.4.1959.].
