Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(a) in The Chhattisgarh Public Services (Promotion) Rules, 2003 (a)'Appointing Authority' in relation to a service or post in an establishment means the authority empowered to make appointment to such service or post;
