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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(b) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

(b)"appointing authority in relation" to a service or post means the authority empowered to make appointment to such service or post, and includes appointing authorities in respect of the services and posts in connection with the affairs of the Central Government and of the State and Central Government undertakings;