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State of Himachal Pradesh - Section

Section 14 in Himachal Pradesh General Clauses Act, 1968

14. Power to appoint to include power to appoint ex-officio.

- Where, by any Himachal Pradesh Act, any 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 may be made either by name or by virtue of office.