Section 14 in C. P. and Berar General Clauses Act, 1914
14. Powers to appoint to include power to appoint ex-officio.
- Where, by any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], 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 may be made either by name or by virtue of office.
