Section 22 in The Punjab Public Service Commission (Additional Functions) Act, 1955
22. Power to make to include power to add to, amend, vary or rescind notifications, etc.
- Where, by any enactment, a power to issue notifications or make orders, rules or bye-laws is conferred, then, that power includes a power exercisable in the like manner and subject to the like sanctions and conditions (if any), to add to, amend, vary or rescind any notifications, orders, rules or bye-laws so issued or made.
