Section 24 in The Himachal Pradesh Courts Act, 1976
24. Continuance of powers of officers.
- Whenever any person holding an office in the service of Government who has been invested with any power under this Part throughout any local area is transferred or posted at any sub-sequent time to an equal or higher office of the same nature within a like local area, he shall, unless the High Court otherwise directs or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.
