Section 22(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(1)The Commissioner shall have power, at any stage,-(a)to transfer any proceeding pending before [a Joint or a Deputy or an Assistant Commissioner] [Substituted by Tamil Nadu Act 38 of 1995.] to his own file and dispose of it himself, or(b)to transfer it to another [Joint or Deputy or Assistant Commissioner] [Substituted by section 5(l)(b) of the Tamil Nadu Hindu Religious Charitable Endowments (Amendment) Act, 1995 (Tamil Nadu Act 38 of 1995).] for disposal.
