Section 14 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
14. Transfer of election petition.
- (Section 43(2)(2) (i)). - The State Government may at any stage after notice to the parties and for reasons to be recorded in writing withdraw any election petition pending before a prescribed authority and transfer it for trial to an other prescribed authority and upon such transfer that prescribe authority shall proceed with the trial from the stage at which it was withdrawn :Provided that such prescribed authority may, if it thinks fit, shall recall and re-examine any of the witnesses already examined.
