Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(a) in Irrigation Department, Uttaranchal Service of Ministerial Cadre (Group 'C') Rules, 2003 (a)"Appointing Authority" means the an officer fully authorised by the Competent Authority to make such an appointment;
