Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act] State of Assam - Subsection Section 47(5)(b) in The Assam Agricultural University Act, 1968 (b)that any such members shall have a right of appeal to the State Government against any order of reduction, dismissal or removal from service or any other punishment.