Section 7 in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979
7. Regularisation of services.
(a)All employees whose services had been conferred and approved (by School Authorities) prior to 22nd July, 1977 shall be deemed to have been duly confirmed with effect from the date of such confirmation.(b)All temporary appointment not confirmed prior to 22nd July, 1977 and all appointments made after Provincialisation shall have to be regularised as per Rule 5 of these Rules.(c)All appointments on permanent basis shall be made from amongst the lists prepared in order of merit by the Selection Board concerned.(d)The select list shall remain valid till it is reviewed or a new select list is prepared.(e)When the select list of a particular cadre is fully exhausted the vacancy arising in that cadre shall be filled up temporarily by the Additional Director of Public Instruction in case of Assam School Service posts, by Inspector of Schools in the Lower School Service posts and by the Head of Institute in case of Office Assistants and 4th Grade post, till a new select list is prepared.(f)The Gazetted/non-Gazetted status of an employee shall be the same as in the case of an employee of the corresponding rank in a Government School.
