Section 31 in Meghalaya Interpretation and General Clauses Act, 1972
31. Substitution of functionaries.
- In any enactment, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons, for the time being executing the functions of an office, to mention the official title of the officer who is, at the time of passing the enactment, executing the functions, or that of the officer by whom the functions are commonly executed.
