Section 13 in The Assam Secondary Education (Provincialised) Service Rules, 1982
13. Seniority.
(1)The inter se, seniority of the existing employees in the respective cadre shall be determined in relation to the-(a)date of continuous appointment,(b)date of joining,(c)date of birth.(2)In case of any dispute, the Director shall refer the matter in details to the State Government whose decision shall be final.(3)In case of the members entering into the service on and after the appointed date their inter se seniority shall be determined on the basis of the merit list furnished by the Board.(4)Pay. - In respect of existing employees the pay and allowances drawn immediately before the appointed day shall be protected.(5)All appointments made prior to the commencement of these rules shall be deemed to have been regularly made.(6)Members of the service who have not been confirmed prior to the appointed day shall be confirmed like the members who have entered into the service after the appointed date subject to rendering of service to the entire satisfaction of the appointing authority.(7)Pension. - In case of all employees retiring on superannuation on attaining the age of 58 years and all Grade IV employees retiring on superannuation of attaining the age of 60 years, the entire period of service from the date of appointment shall be counted towards pension and gratuity notwithstanding anything contained in the Assam Service Pension Rules, 1969.(8)C.P.F./G.P.F. - (i) The employees other than Grade IV employees who opt to continue to serve up to the age of 60 years as provided under Section 4 of the Act shall continue to contribute to their Contributory Provident Fund and they will not be entitled to pensionary benefit.(ii)Employees other than Grade IV employees retiring at the age of 58 years and Grade IV employees retiring at the age of 60 years shall open fresh General Provident Fund account depositing the amount of their own contribution alongwith interest accrued thereon into the General Provident Fund Account so opened, as per procedure applicable to Government servants.
