Section 23 in The Public Servants (Inquiries) Act, 1977
23. Powers of Government under this Act by whom exercisable.
- The powers of the Government under this Act, may in all cases be exercised by [the Council of Minister] [Substituted by Act X of 2010 for 'His Highness'.], and when the person accused can be removed from his appointment by a Minister in the State, those powers may also be exercised by that Minister.
