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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(3) in Assam Employees PRANAM Act, 2017

(3)The Chief Commissioner or a Commissioner may, at any time, by writing under his hand addressed to the State Government, resign from his office:Provided that the Chief Commissioner or a Commissioner may be removed from his office in the maimer, as specified under section 20.