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State of Meghalaya - Section

Section 29 in Meghalaya Interpretation and General Clauses Act, 1972

29. Power to appoint to include power to appoint ex-officio.

- Where, by any enactment, 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 may be made either by name or by virtue of office.