Section 14 in The Punjab General Clauses Act, 1898
14. Power to appoint to include power to suspend or dismiss
- Where, by any Punjab Act [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] the power to make any appointment is conferred, then, unless a different intention appears, the authority having [for the time being] [Inserted by East Punjab Act 40 of 1948.] power to make the appointment shall also have power to suspend or dismiss any person appointed [whether by itself or any other authority] [Inserted by East Punjab Act No. 40 of 1940, section 4(ii).] by it in exercise of that power.
