Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Haryana - Section

Section 17 in The Pepsu General Clauses Act, 1954

17. Power to appoint to include power to suspend, remove or dismiss.

- Where, by any enactment a power to make any appointment is conferred, then, unless a different intention appears, the authority having for the time being power to make the appointment shall also have power to suspend, remove or dismiss any person appointed whether by itself or any other authority in exercise of that power.