Section 13 in The Punjab General Clauses Act, 1898
13. Power to appoint to include power to appoint ex officio.
- Where, by any Punjab Act [-] [The words or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] any 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 may be made either by name or by virtue of office.
