15. Power to appoint to include power to appoint ex officio. -
Where, by any [Uttar Pradesh] [Substituted by A.O., 1950.] Act, 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 may be made either by name or by virtue of office.[16. Power to appoint to include power to suspend, dismiss or otherwise terminate the tenure of office. - Where, by any Uttar Pradesh Act, a power to make any appointment is conferred, then, unless a different intention appears, the authority having for the time being power to make the appointment shall also have the power to suspend, dismiss, remove or otherwise terminate the tenure of office of any person appointed, whether by itself or any other authority, in exercise of that power.] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
