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 2] [Entire Act]

State of Assam - Section

Section 8 in Assam Education (Provincialisation of Services of Non-teaching Staff of Venture Educational Institutions) Act, 2018

8. Appellate authority.

- The State Level Scrutiny Committee shall be the appellate authority in respect of any recommendation of the District Scrutiny Committee and the State Government in the concerned administrative department shall be the appellate authority in respect of any recommendation of the State Level Scrutiny Committee.