Section 14 in Assam Industrial Infrastructure Development Corporation Act, 1990
14.
(1)The Corporation shall take over and employ such of the existing staff serving for the Infrastructure development purposes with the Assam Industrial Development Corporation Limited, the Assam Small Industries Development Corporation Ltd in Directorate of Industries as the State Government may direct and every person so taken over and employed shall be subject to the provisions of this Act and the rules and regulation made thereunder:Provided that the conditions of service of the members of the staff who are taken by the Corporation shall in no way be less advantageous than those which were applicable to them immediately prior to their absorption.(2)All permanent employees taken over and employed by the Corporation under sub-section (i) above shall have a lien, on their respective posts in the service of the State Government and the respective Corporation and the period of their services under the Corporation shall on their reservation to the service of the State Government and the parent Corporation be counted for their increments, pension and other matters relating to their service.(3)All obligations incurred, all contracts entered into and all matters and thinks engaged to be done before the first constitution of the Corporation by, with or for the State Government or Assam Industrial Development Corporation Ltd, Assam Small Industries Development Corporation Ltd and Directorate of Industries for any of the purposes of this Act in respect of any schemes for the development of industrial areas or industrial estate, commercial estate or growth centers entrusted to the Corporation shall be deemed to have been incurred, entered into or engaged to be done by; with or for the Corporation; and accordingly all suits or other legal proceedings instituted or which might have been instituted by or against the State Government or the Assam Industrial Development Corporation, Limited the Assam Small Industries Development Corporation Limited and the Directorate of Industries, as the case may be, may be continued or instituted by or against the Corporation.(4)All expenditure which the State Government or the Assam Industrial Development Corporation Ltd, the Assam Small Industries Development Corporation Ltd., and the Directorate of Industries may have incurred before the date of the coming into force of this Act in connection with any of the purposes of this Act shall be deemed to be a grant to the Corporation under section 22 of this Act on that date, and assets acquired by such expenditure shall vest in the Corporation.
