Section 3(2)(ii) in The Assam Civil Services (Conduct) Rules, 1965

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State of Assam - Subsection

Section 3(2)(ii) in The Assam Civil Services (Conduct) Rules, 1965

(ii)No Government servant shall, in the performance of official duties or in the exercise of powers conferred on him, act otherwise than in his best judgement except when he is acting under the direction of official superior and shall, where he is acting under such direction, obtain the direction in writing, whenever practicable, and where it is not practicable to obtain the direction in writing he shall obtain written confirmation of the direction as soon thereafter as possible.

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State of Assam - Subsection

Section 3(2)(ii) in The Assam Civil Services (Conduct) Rules, 1965