Section 15 in The Gujarat General Clauses Act, 1904
15. Powers to appoint to include power to appoint ex-officio.
- Where, by any Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] 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, if it is made after the commencement of this Act, may be made either by the name or by virtue of office.
