Section 6 in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
6. Terms and conditions of Services.
(1)Subject to the provisions of this Act and the rules made thereunder, all rules including service rules and rules of conduct and discipline which are applicable to the State Government servants of corresponding ranks, shall be applicable to all employees of Madrassa Educational Institutions whose services have been or would be provincialised under the provisions of this Act.(2)All such employees shall get such emoluments as salary and allowances as may be prescribed with effect from the date of provincialisation of their services and the past services rendered by them shall not be counted for any purpose whatsoever, and all such employees shall get the same pay and allowances as if they are fresh appointees and in respect of pension, they shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.(3)The employees, who have completed sixty years of age as so the date of coming into force of this Act. snan$$ be deemed to have redrea$$ with effect from that date and they shall have no claim whatsoever from the State Government as regards their pay, allowances and retirement benefits for services already rendered by them in such Madressa Education Institutions.(4)Services of all employees shall be encadred in appropriate cadres in accordance with the rules as may be prescribed by the State Government for this purpose.
