- In this Act, unless the context otherwise requires, -(a)"Appellate Authority" means an officer or functionary of the State Government or Organisation, as the case may be, or such officer or functionary, superior to the Designated Authority in rank and post, as may from time to time be notified under section 13, as such by an order by the State Government or by the Organisation for fee purposes of the Act, in order to admit appeals against the orders of the Designated Authority as provided in fee Act;(b)"Apportioned Salary" means the amount of the salary of the employee, granted by designated authority or appellate authority, that he/she should part with the dependent parents/divyang siblings;(c)"Commission" means Assam Employees PRANAM Commission constituted and notified under section 18 of the Act or the Assam Administrative Tribunal till the Commission Is notified;(d)"Dependent Divyang Sibling" means a "person with disability' or and "person with disability having high support needs" as defined under the section 2 (s) and 2 (t) of The Rights of Persons with Disability Act, 2016 (No. 49 of 2016) notified by fee Central Government and who is an unmarried sibling (brother/sister) of an employee and do not have adequate income of their own to support their livelihood;(e)"Dependent Parents" means the mother/father or both, and dependent on his/her/their son/daughter because such parents do not have adequate source of income of their own;(f)"Designated Authority" means an officer or functionary of the State Government or the Organisation, as fee case may be, or such officer or functionary, not below the level of Drawing and Disbursing Authority, as may from time to time be notified under section 6 as such by an order by the State Government or by an Organisation for the purposes;(g)"Employee" means any personnel appointed by and under the control of fee State Government and draw his/her salary from consolidated fund of the State though Government's treasury or appointed by any organisation functioning in the State of Assam as may be notified under section 3 (2);(h)"Organisation" means an Organisation functioning in the State of Assam and notified by fee State Government under section 3 (2), to be covered under the Act;(i)"Prescribed" means prescribed by rules made under this Act;(j)"State Level Monitoring Body" means fee Body to be constituted under section 25(1) to review and monitor the implementation of various provisions of fee Act;(k)"State Government" means the Government of Assam.
