Section 14J in The Telecom Regulatory Authority Of India Act, 1997
14J. Power of Chairperson to transfer cases.—
On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairperson of the Appellate Tribunal may transfer any case pending before one Bench, for disposal, to any other Bench.
