Section 10 in Hyderabad General Clauses Act, 1308F
10. Power to appoint includes power to appoint ex-officio.
- Where, by any Act, a power to confer any authority or to make an appointment to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, such authority may be given, or such appointment may be made, either by name or by virtue of office; and every such authority or appointment shall take effect from the date on which intimation thereof reaches the person appointed and, where the appointment is made by notification in the [Official Gazette] [Substituted by A. O., 1956.] from the date of its publication in the [Official Gazette] [As amended by Act No. VI of 1310F.].[Explanation. - The power to confer authority includes the power to cancel or modify authority conferred.] [As amended by Act No. VI of 1310F.]
