Section 39 in The Punjab Homoeopathic Practitioners Act, 1965
39. Power to withdraw and transfer petitions.
- Any authority empowered in this behalf by the State Government may, at any stage after notice to parties and for reasons to be recorded, withdraw any election petition pending before a prescribed authority and transfer it for trial to another prescribed authority; and upon such transfer, that prescribed authority shall proceed with the trial from the stage at which it was withdrawn:Provided that such authority may, if it thinks fit, recall and re-examine any of the witnesses already examined.
