Section 26 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
26.
(1)The Assistant Director of Consolidation may withdraw any case from the file of any Consolidation Officer/Assistant Consolidation Officer subordinate to him and may refer the same for disposal to any other Consolidation Officer/ Assistant Consolidation Officer competent to deal with it.(2)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 any case pending before any other officer from the file of that officer to his own file.(3)The Director of Consolidation may withdraw any case from the file of any Assistant Director of Consolidation and refer the same to any other Assistant Director of Consolidation for disposal.
