Section 21 in The Punjab Public Service Commission (Additional Functions) Act, 1955
21. Construction of notifications, orders, etc., issued under enactments.
- Where, by any enactment, a power to issue any notification, order, scheme, rule, form, or bye-law is conferred, then expressions used in the notification, order, scheme, rule, form, or bye-law shall, unless a different intention appears, have the same respective meanings as in the enactment conferring the power.
