(3)For the purposes of this section, in cases of doubt,(a)[the [State Government] [Substituted by A.O.1937, for "the Governor-General in Council" .]] may determine what offices shall be deemed to be public offices; and(b)[the [State Government] [Substituted by A.O.1937, for "the Governor-General in Council" .]] may determine who shall be deemed to be persons in charge of public offices
