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

State of Assam - Subsection

Section 2(vi) in The Assam Secondary Education (Provincialisation) Act, 1977

(vi)"existing employee" means an employee who is, on the appointed day, in the regular pay roll, employee against regular sanction and whose appointment has been approved by the school authority ;