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

State of Assam - Subsection

Section 2(c) in Assam Public Service Commission (Procedure and Conduct of Business) Rules, 2010

(c)Chairperson means a person appointed as such under Article 316(1) and includes any Member appointed under Article 316(1) of the Constitution of India to perform the duties of the Chairperson.