Section 18 in Himachal Pradesh General Clauses Act, 1968
18. Official chiefs and subordinates.
- In any Himachal Pradesh Act, it shall be sufficient, for the purpose of expressing that 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 duty of the superior.Provisions As To Orders, Rules, Etc., Made Under Enactments
