Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 5 in Assam Service (Discipline and Appeal) Rules, 1964

5. Appointments to State Services.

- All appointment to State Services shall be made by the authorities specified in the Schedule:Provided that the Governor may, by notification in the official Gazette, amend the Schedule from time to time.