Section 10 in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.
10. Power to construe rules, regulations and orders.
Notwithstanding that no provision or insufficient provision has been made under section 9 for the adaptation of any rule, regulation or order referred to in that section, any court, tribunal or authority, required or empowered to enforce such rule, regulation or order may construe it with such modifications as may be necessary to bring it into accord with the provisions of this Act.
