Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Assam - Subsection Section 16(1) in Assam Health Service Rules, 1995 (1)Subject to the provisions of sub- Rule. (2) of this rule appointment under Rule 6 shall be made by the appointing authority in accordance with the order or preference determined in the list referred to in Clause (d) of sub-Rule (1) of Rule 6.
