Section 30 in Meghalaya Interpretation and General Clauses Act, 1972
30. Power to appoint to include power to suspend or dismiss.
- Where, by any enactment, a power to make any appointment is conferred, then, unless a different intention appears, the authority having for the time being power to make the appointment shall also have power to suspend or dismiss any person appointed, whether by itself or by any other authority, in exercise of that power.
