Section 3(5) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985
(5)Notwithstanding anything contained in sub-section (2), the prescribed authority 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 person has jurisdiction over the area to which the case or matter relates or not, provided that such person is otherwise competent to deal with such case or matter in exercise of the powers or in performance of the duties referred to in sub-section (2).
