Section 22 in The Bihar and Orissa General Clauses Act, 1917
22. Official Chiefs and subordinates.
- In any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], 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 deputies or subordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duly of the superior.Provisions as to Orders, Rules, etc. made under Enactments.
