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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(b)"Appointing Authority" means the Director General or any other officer not below the rank of a Director/Scientist-E to whom the powers of appointment may be delegated by the Director General;