Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(6) in Assam Agricultural Engineering Service Rules, 1983

(6)The Appointing Authority shall consider the select list prepared by the Board along with the approved list unless it considered any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed after taking into account the comments, if any, as may, in his opinion, be just and proper.