Report No. 60
Revises section 15
15. Where, by any Central Act or Regulation, or by any statutory instrument made thereunder, 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.
[Ch. 11]
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