Section 6 in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005
6. Penalty.
- If any Appointing Authority makes an appointment in contravention of the provision of section 4, he shall be liable to be punished with fine which may extend to rupees one thousand and the State Government may also draw up disciplinary proceeding against him and after giving him a reasonable opportunity of being heard, may inflict such punishment as may deem fit and proper as per the Assam Services (discipline and Appeal) Rules 1964.
