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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2) in Assam Employees PRANAM Act, 2017

(2)If such application is accepted by the Commission, Appellate Authority, they shall direct the Designated Authority to issue a formal order directing the Drawing and Disbursing Officer to discontinue the apportioned salary to the grantee parents/siblings with effect from the succeeding month of such order and if such application lies before the Designated Authority, he shall also do so as provided here under.