562. Reference to Chairman in other enactments and notifications, etc., issued thereunder.
(1)Any reference to the Chairman contained in any enactment in force in the State or in any notification, order, scheme, rule from or bye-law made under such enactment and in force in the State shall be construed as a reference to the Chairperson under this Act and where such reference relates to the executive functions of the Chairman, be construed as a reference to the Secretary.(2)Where any question arises as to whether any such reference relates to the executive functions of the Chairman or not, the decision of the Government shall be final.
