AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

General Clauses Act, 1897

15. Power to appoint to include power to appoint ex officio

Where, by any 12[Central Act] or Regulation, a power to appoint any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment, if it is made after the commencement of this Act, may be made either by name or by virtue of office.



General Clauses Act, 1897 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys