41. Transfers.- Any magistrate before whom a complain: or report by the police of any offence triable by a 1* * Panchayat is brought or who takes cognizance of any such offence upon his own knowledge dr suspicion shall transfer the proceedings to 2[a] Panchayat of competent jurisdiction:
Provided that a 3[Chief Judicial Magistrate] may for reasons to be recorded in writing transfer any criminal case from one4* * Panchayat to another 4* * * Panchayat of competent jursdiction or to another court subordinate to him.
