Section 2(a) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
(a)In relation to any service or post "Appointing Authority" means the government or the authority who has been conferred with powers to appoint on the service or post, conferred in the recruitment rules regarding the service or post or conferred by the government by general or specific order or later on conferred hereafter.
