Section 14 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
14. Transfer of proceedings from one Controller to another.
- The Appellate Authority or the Chief Judge, Court of Small Causes, [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.] may transfer a case from the file of one Controller to that of another controller within its or his jurisdiction:-(i)for administrative grounds; or(ii)if the Controller on whose file the case is pending is personally interested and report the matter; or(iii)if, on an application for transfer by any party in the case the Appellate Authority or the Chief Judge, Court of Small Causes, [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.], is satisfied that there are sufficient grounds for the transfer.
