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State of Goa - Section

Section 244C in The Goa Panchayat Raj Act, 1994

244C. [ Transfer of proceedings. [Inserted by the Amendment Act, 2010.]

(1)The Director may, either on his own or on an application from any affected person, transfer any proceedings from one Chief Executive Officer to another Chief Executive Officer, one Deputy Director to another Deputy Director and from one Block Development Officer to another Block Development Officer.
(2)The Government may, either on its own or on an application from any affected person, transfer any proceedings pending before the Director or Additional Director to another Additional Director and vice-versa.]