Section 12(7) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
(7)Notwithstanding anything contained in sub-rules (2) to (5) the pay, allowances and other conditions of service of an Insurance Medical Officer shall, if he is a person already in the service of the Government, be such as may be determined, with the consent of the Corporation, by the State Government by a general or special order.
