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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(5)(ii) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(ii)Appointment by selection under Clauses (b) and (c) of sub-rule (5) of this rule shall be made by the District and Sessions Judge from amongst the eligible Grade IV staff.