877. Arrangement for holding current charge of the duties of a post by another officer during the absence of the regular incumbent of the post.
- It has been decided that an order appointing an officer to hold the current charge of the duties of a post, should in the absence of any specific direction to the contrary, be deemed to clothe the officer with all the powers vested in the full-fledged incumbent of that post, even though he may not get full pay of the post. Such officer should not, however, modify or overrule the orders of the regular incumbent of the post except in an emergency, without obtaining the orders of the next higher authority. Where the appointment to hold current duties of a post involves the exercise of statutory or such other powers conferred on the holders of the post, the appointment should also be notified in the Gazette.(G. O. no. 30485-E., dated the 21st December, 1960.)
