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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(6)(b) in The Assam Drugs Control Organisation Service Rules, 1994

(b)
(i)forward the lists to the Commission together with the information and documents as referred to in sub-rule (2) of Rule 12 with a request to approve the list.
(ii)the Commission shall consider the list recommended by the Board together with the information and documents and such other informations and documents as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modifications, if any, as it considers just and proper.