Section 3 in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979
3. Service conditions.
- (i) All employees shall get such (emoluments) salary and allowances at the rates as applicable to similar categories of employees under the Government Schools under the Rules and Orders for the time being in force.(ii)The total emoluments of employees shall be so paid that no employee shall get less than the amount he was getting immediately before the appointed day in the pay-scale applicable to such employees.(iii)Subject to the provisions of Rule 7 of these Rules, service of an employee shall be encadred in the respective cadre of the existing school service with effect from the date of its recognition.(iv)For the purpose of pension or gratuity or both on Superannuation as provided in the Act and for the purpose of fixation of pay the date of recognition shall be the basis.(v)The inter se seniority of an employee belonging to a cadre or class shall be on the basis of its date or recognition ; provided that-(a)when more than one employee has the same date of recognition, the inter se seniority shall be determined-(1)on the basis of the time and hour of joining the service of a Secondary School and where the joining time is not ascertainable the date of birth shall be the criterion.(2)in case of any dispute, the Director shall refer the dispute in details to the State Government who shall determine the seniority on the basis of such evidence as may be deemed necessary.(vi)The cadre of the employees shall be the cadre held on the date of provincialisation in the cadre shown in Schedule I.
