13. Report to State Government of appointments under sections 10, 11 and 12.
(1)[** *] [The words "all appointments made by Inspector General under Section 6 and" inserted by Act 4 of 1914, Section 2 and Sch. were omitted by A.O.1937.] All appointments made under section 10, section 11 or section 12 shall be reported to the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] by the Inspector General.(2)Such report shall be either special or general, as the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] directs.[* * *] [Substituted by A.O.1950, for "Provincial Government" .]
