Section 15 in C. P. and Berar General Clauses Act, 1914
15. Power to appoint to include power to suspend or dismiss.
- Where, by any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], 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.
