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State of Jammu-Kashmir - Section

Section 16 in The General Clauses Act, 1977 (1920 A. D.)

16. Power to appointment to include power to suspend or dismiss.

- Where, by any Act or Regulation a power to make any appointment is conferred, then, unless a different intention appears, the authority having power to make the appointment shall also have power to suspend or dismiss any person appointed by it in exercise of that power.