Section 23 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
23. Recruitment of staff.
(1)Retirement to all posts under the Board shall be made-(a)by direct recruitment;(b)by promotion;(c)by re-employment of retired Government servants whenever found necessary.(2)Recruitment to all posts under the Board shall ordinarily be made subject to fulfilment of such standards as may be laid down from time to time for posts by the Board or as per standards for post of corresponding status under the State Government.(3)Scale of pay, allowances, travelling allowances and dearness allowances, leave etc. of staff, subject to rules, if any. (a) Scales of pay for posts shall be such as may be specified at the time of creation of the posts.(b)The employees of the Board shall be entitled to dearness allowances, compensatory allowance, house rent allowance, conveyance allowance, travelling allowance, daily allowance, and others at the rate as per applicable to Government employees in the post carrying corresponding scales of pay.(c)The employees of the Board shall be governed by the leave rules applicable to Government employees.(d)For the purpose of reimbursement of medical expenses and grant of loans and advances etc. employees of the Board shall be governed by the rules as are applicable to Government employees.(e)Employees of the Board shall be governed by the same rules in respect of scales of pay etc. as are prescribed by the State Government for its employees of corresponding status unless otherwise specified by the Board at the time of creation.(f)The Board may introduce the schemes of Contributory Provident Fund and other schemes for the benefit of its employees with the approval of the Government.
