Section 5 in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
5. Pay fixation, seniority and leave of part time Job Oriented Course employee absorbed under these rules.
(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.(2)The inter-se seniority of the persons absorbed under this Act shall be determined according to the length of service of the said part time Job Oriented Course employee from the date of completion of five years, and if the length of service of two or more persons is same, the older in age is treated as senior to the person who is younger in age.
