Section 3(3) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
(3)Notwithstanding anything to the contrary contained in sub-section (1), the Director may transfer any case or matter from any person appointed under sub-section (1) to assist him to any other person so appointed, whether such other person has jurisdiction over the area to which the case or matter relates or not, provided he is otherwise competent to deal with such case or matter in exercise or performance of the powers or duties referred to in sub-section (2).
