LexSection 15 — Power to appoint to include power to appoint ex officio.
The General Clauses Act, 1897
Where, by any 1 [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.Open in Lexace · Ask the AI about this section