Section 17 in The General Clauses Act, 1977 (1920 A. D.)
17. Substitution of functionaries.
- In any Act made after the commencement of this Act, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.
