Section 11(4) in Assam Ease of Doing Business Act, 2016
(4)Initially, to start with its functions till the completion of the recruitment process on a regular-basis, the concerned departmental staffs and officers of the Industries and commerce Department shall be placed under the disposal of the Chief Executive Officer by the Government by notification, for such time as may appear to it to be necessary for smooth functioning of the Single Window Agency :Provided that such officers and staff shall draw salaries and allowances from the parent department as admissible to them.
