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

The General Clauses Act, 1897
Where, by any 1 [Central Act] or Regulation, a power to make any appointment is conferred, then, unless a different intention appears, the authority having 2 [for the time being] power to make the appointment shall also have power to suspend or dismiss any person appointed 3 [whether by itself or any other authority] in exercise of that power.

Official Hindi (PDF) ↗

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