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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(d) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(d)The Appointing Authority shall consider the list prepared by the Board and approve the same, 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 change proposed after taking into account the comments, if any, of the Board and may approve the list finally with such modification, if any, as may, in its opinion, be just and proper. This approved list shall constitute the select list. The Appointing Authority shall publish the select list at such places as it may consider proper.