(3)For the purposes of this section, in case of doubt, [the Government] [In section 9, 10, 16, 18, 26, 33(3), 37, 49, 57, 70(1), 75, 76-A and 78 for the words 'High Highness' the words 'the Government' substituted by Act X of 1996.] may determine what offices should be public offices and who shall be deemed to be persons in charge of such public offices.
