- 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.
