Section 15 in The General Clauses Act, 1977 (1920 A. D.)
15. Power of appoint to include powers to appoint ex-officio.
- Where, by any Act or Regulation, a power to appoint any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly, provided, any such appointment, if it is made after the commencement of this Act may be made either by name or by virtue of office.
