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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(a) in Assam Junior Colleges (Provincialisation) Act, 2012

(a)"Appointing Authority" in respect of the teaching and non-teaching employees of the Junior Colleges means the Governing Body of the respective [Junior Colleges] [Substituted 'Junior College' by Assam Act No. 10 of 2017, dated 30.3.2017.] who appoints the employees as per decision of the Governing Body and approved by the Director;