Section 14(2) in Assam Industrial Infrastructure Development Corporation Act, 1990
(2)All permanent employees taken over and employed by the Corporation under sub-section (i) above shall have a lien, on their respective posts in the service of the State Government and the respective Corporation and the period of their services under the Corporation shall on their reservation to the service of the State Government and the parent Corporation be counted for their increments, pension and other matters relating to their service.
