Section 40 in The Code of Criminal Procedure, 1989 (1933 A. D.)
40. Powers of officers appointed.
- Whenever any persons holding an office in the service of [the State] [Substituted by Act XL of 1966.] who has been invested with any powers under this Code throughout any local area is appointed to an equal or higher office of the same nature, within a like local area, he shall, unless [the Government or the High Court, as the case may be] [Substituted by Act XL of 1966.], otherwise directs,or has otherwise directed, exercise the same powers in the local area in which he is so appointed.
