Section 3(4) in The Assam Elementary Education (Provincialisation) Act, 1974
(4)All employees of the State Board of Elementary Education constituted under Section 4 of the Assam Elementary Education Act, 1968 shall be deemed to be the employee of the State Government, and shall be entitled to such employments as were admissible to them before the date of commencement of this Act till such time as their emoluments are prescribed by rules under this Act.(4-A) Services of all teachers and employees who rendered services under the following repealed Acts and whose services are taken over by the Government on provincialisation on 5th September, 1975 under the prescribed Act shall be deemed to be services under the Government and shall qualify and count for pension and other retirement benefits-
