Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Assam - Subsection Section 3(2)(vi) in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 (vi)The cadre of the employees shall be the cadre held on the date of provincialisation in the cadre shown in Schedule I.