Section 3(5) in The Assam Elementary Education (Provincialisation) Act, 1974
(5)(i)All teachers appointed by the Regional Boards of Elementary Education taken over by the Government under sub-section (3) shall be entitled to such scales of pay and allowances as admissible to teachers of corresponding rank in the Government institutions.(ii)All ministerial and Grade IV Staff appointed by the State Board of Elementary Education for Regional Boards offices shall be entitled to such scales of pay and allowances as admissible to employees of corresponding rank in a district office under the State Government.(iii)All ministerial staff appointed by the State Board of the Elementary Education for the office of the Secretary, State Board, taken over by the Government under sub-section (4) shall be entitled to such scales of pay and allowances as admissible to staff of corresponding rank in the offices of the Heads of Departments under the State Government:Provided that the teachers and the staff so taken over shall be governed by the same set of Service Rules and Rules of Conduct and Discipline as are applicable to Government employees of the corresponding ranks.
