Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(6) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(6)The Appointing Authority shall consider the list prepared by the Board along with character rolls and personal files of the employees and approve the list, unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, it shall inform the Board of the changes proposed and after taking into account the comments, if any, of the Board, may approve the list finally with such modifications, if any, as may in its opinion, be just and proper, in case of all cadres except Inspectors, which shall constitute the select list.