Assam act 015 of 2012 : The Assam Junior Colleges (Provincialisation) Act, 2012

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THE ASSAM GAZETTE

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EXTRAORDINARY

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PUBLISHEDBYTHEAUTHORITY

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TFTCK, l9ar\ 2012, 29 *1,1934 - (*W) No. 227 Dispur, Saturday, 19th

May,

2012, 29th Baisakha, 1934

( S.E.)

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1

GOVERNMENT OF ASSAM

ORDERS

BY THE

GOVERNOR

LEGISLATIVE

DEPARTMENT :::

LEGISLATIVE

BRANCHi

5. /

T i *

r

K'I

NOTIFICATIONT*

I

The 19 th May,

2012

No.LGL. 44/2010/23 -The

followingAct.of the Assam Legislative

Assembly which received the assent of the Governor is

hereby published

for

general

information.

\ \

ASSAM

ACT NO. XVOF

2012

( Received

the assent of

the Governor

on 14thMay,2012)

THE

ASSAM JUNIOR

COLLEGES (PROVINCIALISATION) ACT,2012

5

4

y

*f 5- At -

ASSAM GAZETTE,

EXTR

AORDINARY, MAY 19,

20122022

AN

ACT

to

provincialise

certain

Junior

Colleges

which were

brought

under the

deficit

system

of

grants - in -aid in

the

State

of

Assam . Whereas it is

expedient

to

provincialise

certain

Junior

Colleges which were

brought under

die

deficit

system of grants

in -aid ; It

is

hereby

enacted in theSixty - third

Year

of

the

Republic of

India as*

Preamble

follows: - Short

title , extent 1. (1)

This Actmaybecalled the

Assam Junior

Colleges(Provincialisation) and

commencement

Act, 2012 .

( 2 )

It extends

to the whole

of

Assam.

( 3 )

It

shall

come

into

force

at once . Definitions In this Act

unless

there is

anything

repugnant to the

subjector context ( a )

" Appointing Authority "

in

respect of the

teaching

and

non - teaching employees of

the

Junior

Colleges

means theGoverning Body of the

respective Junior College who appoints

.the employees

as per

decision

of

the

Governing Body andapproved by

the

Director, ( b )

" Director "

means

the Director

of

Secondary

Education ,

Assam' which

shall

include the

Director of

Educationin

respect

of BTC area, Additional

Director, Hillsin

respect of Hillareas or such other

authorities as

may be prescribedby

the State

Govemnpent; ( c )

" employees " means

and

includes

all

existing

employee ^1

both teaching

and

non - teaching , working

in

a

Junior

College

brought under

the deficit system of

grants - in - aid

against

a post duly Sanctioned bythe

State

Government; ( d )

" Governing

Body "

means

the

Governing

Body

of

a Junior College duly

constituted

undersub- section (2)

of

section

7

of this Act and

approved by th^ 'Director for

carrying out

themanagement of the

Junior

Colleges ; ( e )

" Junior

College "

means

a College

Which are in

receipt of deficit

system ofgrants -in-aidfromthe

State Government for imparting general

education

in

Arts,

Commerce

and Science stream in plus

2

stages;

2.

»

SiM* *..| f c

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* _ _ * _

ASSAM

GAZETTE,

EXTRA ORDINARY,MAY 19,20122023

( f )

" prescribed "

means

prescribed by

the rules made under

this

Act ; ( g )

" President "

means

the

President of

Governing

Body

of

a

Junior College duly

constituted underthis Act and

approved by the Director,

( h )

" provincialised " means

taking the

liabilities

in

respect of

the employees

of the Junior

Colleges for payment of salaries including

Dearness

Allowance, Medical Allowance and such other allowances as admissible to the

State

Government employees

of

similar

category

and

gratuity, pension, leave encashment etc,

as admissible under the existing

rules, s &ve and except

the

pension

of

the

employees appointed

or

coining

under deficit

system of

grants - in - aid on

or after 1.1.2005,

which shall also

include

vesting

of

land, building and

other properties of

the Junior

Collegesto the

State Government; ( i )

" Schedule "

means the Schedule

appended

to this Act; (j)

" State

Government"

means the Government

of Assam in

the Education (Secondary)

Department; ( k )

" valid sanctioned

post "

means

teaching

or non - teaching

posts of Junior

Colleges

whichhavebeenallotted against eachof the Junior

Collegebythe

State Government with

due

approval

of

the Finance Department

3. Subject

to

the

provisions

of Article 30 of the

Constitution

of India, ail existing

employees

both

teaching and non - teaching

of

die Junior Colleges

as

specified

in

the

Schedule , shall be deemed to have

been *

provincialised

and become

employees of the State

Government on and

from the date

on

which

they

were

brought

under deficit system of grants - in - aid and

their

services

rendered

under

such deficit

system

of grants*in - aid

shall

be

counted

for

the

purpose

of determination of pensionary

benefits:

Employees to be Government

servant

Provided

that theservices oftheemployees

appointed after the date

of

coming

the Junior

Colleges under deficit

system

of grafts - in - aid, shall be counted

with

effect from the

respective

date of

their joining

in

a

valid sanctioned post. Vesting

of Land, 4. Building andother properties

The

Land , Building

and other

properties owned

or held

by Junior Colleges coitiing

within the

purview

of this

Act and the services of whose

employees

are

provincialised under

section

3

shall vest

in

the State

Government.

I .WIW ' IW1 * '

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* i

Jaw - ** - *-

. .

ASSAM

GAZETTE,

EXTRAORDINARY,MAY19, 20122024

5. (1)

Subjftcttotheprovisions of this Act andthe

rules madether

under, all rules

including

Service Rules to be

framed under theproviso to Article 309

of the Constitution

of

India and

rules

of

conduct and discipline

which are

applicable toGovernment

servant of corresponding

ranks,

shallbeapplicable to allemployees of Junior Colleges whose services have been

provincialised

under this Act.

( 2)

The

existing

employees

whose

services

are

provincialised under this Act

shall

continue to

receive

their

respective

existing scaleofpay and

other

allowances etc.

as

admissible to them

under the

relevant•* * '

»

^ rules

and

order

of

the

State

Government.

( 3)

The

services.of

ail

employees

shall

be encadred

in appropriate cadre in

accordancerwith

the Service

Rules asmay be

framed by

the

State Government

fbr this purpose. ( 4 ) The inter - se - seniority

of the

employees

of

a cadre

or

class shall

be deteaumd

Junior

College - wise on the

basis

of

the

Service Rules as may

be framed

bytheState

Government.

( 5)

Recruitment and

other

conditions of

service

of

the

employees

shall

be b

governed

by

the

Service Rules as

may be made

by the State Government, Terms and conditions- of service

• K

nqt tfi c

m

Ohy

.qq»

D

f Superannuation

and 6. (1)

Notwithstanding

anything

contained

in the

preceding sections,

all employees of

a

Junior

College

coming within

the purview of

this Act, shall go onsuperannuation on

attaining theageofsixty

years.

( 2 )

All employees

who

have

been

duly

appointed

by

the

competent Appointing Authority against

valid

sanctioned postpriorto 01:01*2005.in the

Junior

CoHegeirought

underthedeficit - system of grantwn - aid ,

shall

be

entitled topension and

other

pensionary benefit *

underthe

Assam

Service (Pension)

Rules,1969.

( 3 )

The

employees

appointed or

coming

under

deficit

system of grants - in - aid on or

after 01.01.2005 shall notbeentitledto

pensionand other pensionary benefits

under

Assam

Service (Pension)

Rules,

1 969,but

shall be

covered

under theNew

Contributory Pension Scheme introduced by theState Government.

( 4)

The services of the

employees

under

sub - section (2 ) shall

be counted towards

pensionandpensionary

benefits witheffectfrom thedateon which

the

Junior

College

was

brought underdiedeficit

systemof grantsrin - aid; Pension etc. hV

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