General Clauses Act, 1897

16. Power to appoint to include power to suspend or dismiss

Where, by any 12[Central Act] or Regulation, a power to make any appointment is conferred, then, unless a different intention appears, the authority having 25[for the time being] power to make the appointment shall also have power to suspend or dismiss any person appointed 25[whether by itself or any other authority] in exercise of that power.