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] [Entire Act] State of Assam - Section Section 13 in Assam Service (Discipline and Appeal) Rules, 1964 13. Every Government servant shall be entitled to Appeal, as hereinafter provided against an order passed by an authority. (a)Placing him under suspension under Rule 6:(b)Imposing upon him any of the penalties specified in rule 7.
