Section 68 in Uttar Pradesh Municipal Corporation Act, 1959
68. Transfer of petition.
(1)On the application of any party to an election petition and after notice to the other parties thereto and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court may at any stage -(a)transfer an election petition pending before a District Judge for trial to any other District Judge; or(b)re-transfer the same for trial to the District Judge from whom it was withdrawn.(2)Where any election petition has been transferred or re-transferred under subsection (1), the District Judge who thereafter tries such petition may, subject to any direction in the order of transfer to the contrary, proceed from the point at which it was transferred or re-transferred:Provided that he may, if he thinks fit, re-call and re-examine any of the witnesses already examined.
