Section 5(1) in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
(1)Notwithstanding anything contained in any other law for the time being in force or any other rules governing conditions of service made or deemed to have been made under the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), the initial basic pay of an absorbed part time Job Oriented Course employees, under this Act after he reports to duty, shall be fixed at the minimum of the time scale of pay of the category of post in which he is absorbed and the services rendered before his absorption shall not be counted for the purposes of pay, seniority and leave or pension:Provided that in respect of private aided institutions, the part time Job Oriented Course employees so appointed shall be eligible for similar benefits in aided institutions.
