Section 30 in Sikkim Interpretation and General Clauses Act, 1977
30. Substitutions functionaries.
- In any Sikkim law, it shall be sufficient for the purpose of indicating the application of the 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 the making of the law executing the functions or that of the officer by whom the functions are commonly executed.
