(1)[** *] [The words "all appointments made by Inspector General under Section 6 and" inserted by Act 4 of 1914, Section 2 and Sch. were omitted by A.O.1937.] All appointments made under section 10, section 11 or section 12 shall be reported to the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] by the Inspector General.
