LexSection 27 — Power of Chairperson to transfer cases from one Bench to another.
The Armed Forces Tribunal Act, 2007
On the application of any of the parties and after notice to the parties concerned, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairperson may transfer any case pending before one Bench for disposal, to any other Bench.Open in Lexace · Ask the AI about this section