Section 3 in Assam Panchayat Employees (Provincialisation) Act, 1999
3. Provincialisation of the employees of Panchayats under State Government.
- Subject to the provisions of Article 30 of the Constitution of India, all employees of the Panchayats under the State Government shall be deemed to have been provincialised on and from the appointed day on the following terms and conditions, namely--(a)all rules including service rules and rules of conduct and discipline and appeal which are applicable to the Government servants of corresponding grade and similarly placed shall be applicable to all employees of the Panchayats;(b)all employees shall get such emoluments as salary and allowances etc., as are admissible to the Government servants of similar category :Provided that no employee shall get as emoluments any amount which is less than amount he was getting immediately before the appointed day;(c)services of all employees shall be encadred in the appropriate cadres in accordance with the rules as may be prescribed by the State Government for this purpose;(d)the inter-se seniority of the employees of a cadre or class shall be determined on the basis of the principles laid down in the rules framed under this Act.
