Section 19 in The Bihar and Orissa General Clauses Act, 1917
19. Power to appoint to include power to suspend or dismiss.
- Where, by any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], a power to make any appointment is conferred, then, unless a different intention appears,'the authority having power to make the appointment shall also have power to suspend or dismiss any person appointed by it in exercise of that power.
