Report No. 60
11.11. Ancillary powers.-
We considered the question of inserting a provision as to ancillary powers, on the following lines:-
"Where, by any Central Act or Regulation, made after the day of power is conferred on a person, officer of functionary to do or enforce the doing of any act or thing, all such powers shall be deemed to be also conferred as are necessary to enable the person, officer or functionary to do or enforce the doing of the act or thing."
We have, after careful consideration, come to the conclusion that it is not unlikely that such a provision may be abused, and so we are against its insertion.
Back
