Registered No. A -12
T h e Assam G aze tt e WWSWf
EXTRAORDINARY
are sgfaw ssrfw
PUBLISHED BY AUTHORITY
SR 38 fH*f9[5, 10 ^fasr, 1987, 20 e'^, 1909 Ow)
No. 38 Dispar, Friday , 10th April, 1987, 20th Gha itr a,
1909 ( S. E. )
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT i : LSGISLATIV BRANGH
NOTIFICATION
The 8th April 1987 Np.LGL.176/86/31.—The following Act of the Assam Legis lative Asse mbly which received the assent of the Gov erno r is her eby pub lish ed for gen era l information .
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240 THE ASSAM GAZETTE. EXTRAORDINARY, APR. 10, 1987
ASSAM ACT NO. VI OF 1987
(Received the assent of the Governor on 7tK April 1987) THE ASSAM ELEMENTARY EDUCATION (PROVIN-
CIALISATION) (AMENDMENT) ACT, 1987.
An
Act
to amend the Assam Elementary Education (Provinciali- sation) Act, 1974.
preamble. Whereas it is expedient to amend the Assam Elementary Education ( Prov incialisa tion) Act, 1974 ( Act VI of 1975), hereinaf ter called the principa l Act.
It is hereby enacted in the Thirty-eighth Year of the Republ ic of India as follows :— sh t 0 It ti t 'nd 1- (1) This A c t m a y b e c a
.Hed the Assam commence- Elementary Educat ion (Provincialisation) (Amend- ment - ment) Act, 1987.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. In the principal Act, in Section 3, after sub-section (4), the following sub-sections (4A) and (4B) shall be inserted, namely
"(4A). Services of all teachers and employees who rendered services under the following repealed Acts and whose services are taken over by the Government on provin- cialisation on 5th September, 1975 under the principal Act shall be deemed to be services under the Government and shall qualify and count for pension and other retirement benefits.
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THE ASSAM GAZETTE, EXTRAORDINARY APR. 10, 1987 241
(1) The Assam Basic Education Act, 1954 (Act XXVI of 1954).
(2) The Assam Elementary Education Act, 1962 (Act XXX of 1962),
(3) The Assam Elementa ry Educat ion Act, 1968 (Act XVII of 1969). (4B) For the purpose of sub-section (4A) above, services of such teachers and employees taken over on 5th September, 1975 shall be deemed to be substantive and permanent under the Government and paid for by the Government for the purpose of pension" .
3. (1) The Assam Elementary Education (Pro- vincialisation) (Amendment) Ordinance, 1987 (Assam Ordinance No. II of 1987) is here- by repealed.
(2) Notwithstanding such repeal, anything done, any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provision of this Act as if this Act came into force on the 27th day o f January, 1987 (date of promulgat ion of the Ordinance).
MD. SAADULLAH,
Secre tary to the Govt, of Assam, Legi slative Dep artm ent.
GUW AHA'fl—Printed and published by the Supdt. i/ c. , Assam Govt . Printing Press (Ex -Gazette) N> . 75—1,040—300— 1 0 -4 -1 9 8 7
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