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(b) in Assam Service (Discipline and Appeal) Rules, 1964 (b)"Appointing Authority" in relation to a Government Servant at any particular time, means the authority empowered to appoint him to the post which he is holding at that time:
