Section 39 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
39. Continuance of powers of officers.
Where any person holding an office in the service of the State Government who has been invested with any powers under this Act throughout any local area is transferred or posted to an equal or higher office of the same nature within a like local area, he shall, unless the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] otherwise directs, or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.
