Section 29 in Sikkim Interpretation and General Clauses Act, 1977
29. Power of appoint to include power to suspend, remove or dismiss.
- Where by any Sikkim law a power to make any appointment is conferred, then, unless a different intention appears, the authority having for the time being the power to make the appointment shall also have power to suspend, remove or dismiss any person appointed, whether by itself or by any authority, in exercise of the power.
