Section 19(1) in The Karnataka General Clauses Act, 1899
(1)In Adapted by the Karnataka [any Mysore Act or Karnataka Act] [Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] made after the commencement of this Act, it shall be sufficient, for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or sub-ordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior.
