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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(4)(ii) in Assam Judicial Service Rules, 2003

(ii)if the appointing authority considers that the person is not suitable to hold the post to which he was appointed or promoted, as the case may be, shall by order-