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State of Assam - Section

Section 6 in Assam Employees PRANAM Act, 2017

6. Designated Authority and Accountability.

- The State Government or fee Organisation, as fee case may be, shall notify, from time to time, by order, an officer or functionary of the state Government or the Organisation, as the case may be, as the Designated Authority for the purposes of considering fee applications received from the aggrieved dependent parents/divyang siblings seeking apportioned salary of an employee.