Section 20 in The Orissa General Clauses Act, 1937
20. Official chiefs and subordinates.
- In any Orissa Act it shall be sufficient, for the purpose of expressing that a law relating 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 duty of the superior.Provisions as to orders, rules, etc., made under enactments
