Section 19 in The Karnataka General Clauses Act, 1899
19. Official chief and sub-ordinates.
(1)In Adapted by the Karnataka [any Mysore Act or Karnataka Act] [Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] made after the commencement of this Act, it shall be sufficient, for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or sub-ordinates lawfully performing the duties of that office in the place of their superior, to prescribe the duty of the superior.(2)This section applies also to all enactments made after the third day of January 1868.Provisions as to Orders, Rules, etc. made under Enactments
