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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(4)(b) in Assam Employees PRANAM Act, 2017

(b)grant the amount of apportioned salary of an employee to the dependent parents/divyang sibling not exceeding 10% of the gross salary being paid to the employee except in exceptional cases only where it may go upto 15% of toe monthly gross salary, with a direction to the Designated Authority to sanction the amount and cause payment of the apportioned salary through the Drawing and Disbursing officer directly to the grantee with effect from the succeeding month;