Section 109B(2) in U.P. Consolidation of Holdings Rules, 1954
(2)A consolidation authority may consolidate suo motu case or proceedings pending before it, if it is satisfied, for reasons to be recorded, that such a course is necessary for a proper and expeditious disposal of the cases or proceedings and that it would not prejudice the interest of any party to the case or the proceeding.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
