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State of Assam - Section

Section 13 in Assam Employees PRANAM Act, 2017

13. Appellate Authority and Accountability.

- The State Government or the Organisation, as the case may be, shall, by order notify an officer or functionary of the State Government or the Organisation as fee case may be, as fee Appellate Authority, in order to consider appeals against the orders of fee Designated Authority disposing an application seeking apportioned salary.