Section 16(1) in Assam Service (Discipline and Appeal) Rules, 1964
(1)A Government servant may Appeal against an order which-(a)Denies or varies to his disadvantage his pay, allowances, pension or other conditions of service as regulated by any rules or by agreement, or(b)interprets to his disadvantage the provisions of any such rules or agreement - [to the authority to which the authority passing such order is immediately subordinate any (**) where the order is passed by the Governor, the appeal shall lie to the Governor.] [Inserted vide Notification No. ABP. 301/77/44, dated 01/11/1977 and Added vide Notification No. ABP. 87/86/Pt/l, dated 21/08/1987.]
