Section 6(2) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(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.
