Section 15 in The Bombay General Clauses Act, 1904
15. Power to appoint to include power to appoint ex officio.
- Where, by any Bombay Act [or Maharashtra Act] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] 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, if it is made after the commencement of this Act, may be made either by name or by virtue of office.
