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State of Madhya Pradesh - Section

Section 15 in The M.P. General Clauses Act, 1957

15. 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.