Section 16 in Gujarat Panchayats (Third Amendment) Act, 1963
16. Insertion of new section 270A in Guj. VI of 1662.- After section 270 of the principal Act, the following section shall be inserted, namely:-
"270A Power to transfer criminal proceedings and award compensation.- (1) If it is made to appear to a Sessions Court that in the interest of justice it is necessary so to do the Sessions Court may on an application made to it in this behalf transfer any case pending before a Nyaya Panchayat to another Nyaya Panchayat or to a Court subordinate to it.(2)Where any application under sub-section (1) is dismissed, the Sessions Court may, if it is of the opinion that the application was frivolous or vexatious, order the applicant to pay by way of compensation to the person who opposed the application such sum not exceeding one hundred rupees as it may consider proper in the circumstances of the case."
