Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 10 in Assam Employees PRANAM Act, 2017

10. Rejection of application.

- If fee case is not found to be fit to be considered under fee provisions of the Act and the relevant Rules there under, Designated Authority may reject the application within the stipulated period of ninety days bringing out cogent reasons thereof in fee form of speaking order, with due intimation, in writing, to all concerned.