(2)The powers conferred upon a Local Government by the said section one hundred and ninety-seven with respect to the sanctioning of prosecutions and the determination of the court before which, the person by whom and the manner, in which, a public servant is to be tried, shall be exercisable only-(a)in the case of a person employed in connection with the affairs of the Federation, by the Governor-General exercising his individual judgment; and(b)in the case of a person employed in connection with the affairs of a Province, by the Governor of that Province exercising his individual judgment:Provided that nothing in this subsection shall be construed as restricting the power of the Federal or a Provincial Legislature to amend the said section by a Bill or amendment introduced or moved with such previous sanction as is mentioned in subsection (1) of this section.
