Section 20 in The Punjab Public Service Commission (Additional Functions) Act, 1955
20. Official chiefs and subordinates.
- In any enactment, it shall be sufficient, for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the duties of subordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior.Provisions as to Notifications, Orders, Rules, etc.,made under Enactments
