Section 6(2) in Assam Panchayat Employees (Provincialisation) Act, 1999
(2)Without prejudice to the generality of the foregoing provision, the State Government may make rules to provide for all or any of the following matters, namely-(i)the norms and principles of encadrement of the employees in the appropriate cadre under Section 3;(ii)manner and principles under which inter-se-seniority of the employees shall be determined under Section 3;(iii)any other matter which is required to be, or may be prescribed.
