Section 47(5) in The Assam Agricultural University Act, 1968
(5)After passing of this Act, every person employed in any of the Colleges specified in sub-section (1) or in any of the institutions referred to in sub-section (4) immediately before the appointed day or the day or the date specified in the Order under sub-section (4) shall from the appointed or specified day become an employee of the University ; and shall be subject to the provisions of this Act and the Statutes and Regulations made thereunder :Provided-(a)that during the period of such employment all matters relating to pay, leave, retirement, allowances, pension, provident fund and other conditions of service of the members of such staff shall be regulated by the Assam Civil Services Rules or such other rules as may from time to time be made by the State Government;(b)that any such members shall have a right of appeal to the State Government against any order of reduction, dismissal or removal from service or any other punishment.
