Section 17 in The Bihar and Orissa General Clauses Act, 1917
17. Exercise of power and performance of duty by temporary holder of office.
- Where a Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] confers a power or imposes a duty on the holder of an office, as such duty, then the power may be exercised and the duty shall be performed by the holder for the time being of the office.
