Section 47(6) in The Assam Agricultural University Act, 1968
(6)Subject to the provisions of sub-sections (7) and (8) all employees who are either permanent or on probation or on temporary service, taken over and employed by the University under sub-section (5) shall have a lien on their post in the service of the State Government and the period of their service under the University shall, if they choose to revert to the service of the State Government, be counted for their increment, pension, and other matters relating to their service.
