46. Continuance of Powers of officers. - Whenever any person holding an office in the service of Government who has been invested with any powers under this Part throughout any local area is transferred or posted at any subsequent time to an equal or higher office of the same nature within a like local area, he shall, unless the [High Court] [Substituted by Punjab Act 9 of 1922, section 17, for 'Local Government'.], otherwise directs or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.
[46A. Provisions regarding petition-writers. - The High Court may from time to time make rules consistent with this Act and any other enactment for the time being in force [Added by Punjab Act 4 of 1919, section 2 (6).] :-(a)declaring what persons shall be permitted to act as petition- writers in the Courts subordinate thereto;(b)regulating the issue of licences to such persons, the conduct of business by them, and the scale of fees to be charged by them; and(c)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.
