42A. [ Power to transfer cases. [Inserted by Act 20 of 1954.]
(1)The Collector of the district may, within his jurisdiction, at any stag. -(a)transfer any inquiry under Sections 4, 5, 6 and 7 pending before him for disposal to any other officer competent to dispose of the same or withdraw any such inquiry from any such officer, and dispose of the same, or re-transfer it to any other officer competent to dispose of the same or re-transfer the same for disposal to the officer from whom it was withdrawn, and(b)transfer any inquiry under Chapters V and VI pending before a Compensation Officer for disposal to any other Compensation Officer or re-transfer the same for disposal to the Compensation Officer from whom it was withdrawn.(2)The District Judge may, within his jurisdiction, at any stage transfer an inquiry under Chapter IV from one Claims Officer for disposal to another Claims officer competent to dispose of the same or re-transfer the same for disposal to the Claims Officer from whom it was withdrawn.(3)The High Court may at any stage transfer an inquiry under Chapter IV pending before a Claims Officer in one district for disposal to a Claims Officer competent to dispose of the same in another district.
