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 2] [Entire Act] State of Assam - Subsection Section 2(c) in The Assam Fiscal Responsibility and Budget Management Act, 2005 (c)"Appointing Authorities" means officers of the State Government exercising the delegated authority of appointing persons to the posts under the State Government;
