18. Constitution of Assam Employees PRANAM Commission.
(1)The State Government shall, by notification in the Official Gazette, constitute a body to be known as the Assam State Employees PRANAM Commission to exercise the powers conferred on, and to perform the functions assigned to it under this Act.(2)Till the Commission is constituted, Assam Administrative Tribunal shall exercise the powers and functions of the Commission under this Act with effect from such date as the State Government may notify in this behalf in fee official Gazette.(3)The Assam State Employees PRANAM Commission shall consist of,-(a)Chief Commissioner, and(b)Commissioners, not exceeding two, as may be deemed necessary.(4)The Chief Commissioner and the Commissioners shall be appointed by the State Government by notification from time to time, from among fee persons possessing the qualification and experience as mentioned in sub-sections (6) and (7) respectively.(5)The general superintendence, direction and management of the affairs of the Commission shall vest in fee Chief Commissioner who shall be assisted by the Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the Commission autonomously without being subjected to directions by any other authority under this Act.(6)The Chief Commissioner shall be appointed from amongst the persons who has worked in the State Government of Assam not lower in rank than that of an Additional Chief Secretary.(7)The Commissioners shall be persons with wide knowledge and experience in law, social service, administration and governance or must have worked under fee State Government not lower in rank than that of a Commissioner and Secretary to the Government of Assam.(8)The headquarters of fee Commission shall be at such place in the State as the State Government may, by notification in the Official Gazette, specify:Provided that the Commission may establish such number of office or offices in such other place / places in the state, with the previous approval of the State Government.
