Section 15 in The Karnataka General Clauses Act, 1899
15. Power to appoint to include power to appoint ex-officio.
- Where, by any enactment, a power to appoint any person, to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment, if it is made after the commencement of this Act, may be made either by name or by virtue of office.
