Assam act 008 of 2015 : The Assam College Employees (Provincialisation) (Amendment) Act, 2015

Department
  • Higher Education Department
Summary

No

Enforcement Date

21 Jun 1979

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Reg iste red No. -768 /97

THE ASSAM GAZETTE

^ p r f ^ c f

EXTRAORDINARY

a r a a w T s

PUBLISHED BY THE AUTHORITY

»T° 129 28 CW', 2015, 7 CSR, 1937 (*R) No. 129 Dispur , Thursday, 28th May, 2015, 7th Jais tha , 1937 (S.E.)

GO VERN ME NT OF A SSA M

ORDER S BY THE GOVERN OR

LEGISLATIVE D EPARTM ENT : : : LEGISLA TIVE B RANCH

NOTIFICATION

The 28th May, 2015

No. LGL .112/2 005 /12 0.-The following Act o f the Assam Legis lative Assembly which received the asse nt of the Governor is hereby publis hed fo r general info rma tion .

ASSAM ACT NO. VIII OF 2015

(Received the assent of the Governor on 20th May, 2015)

THE ASSAM COLLEGE EMPLOYEES (PROVINCIALISATION)

(AMENDMENT) ACT, 2015

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538 THE ASS AM GAZET TE, EXTRAOR DINARY , MAY 28, 2015

Prea mble

Short title, extent and commencement Amendment of section 3. Amendment of section 8

AN

ACT

further to amend the Assam College Employees (Provincialisation) Act, 2005. Whereas it is expedient further to amend the Assam

College Employees (Provincialisation) Act, 2005,

hereinafter referred to as the principal Act, in the manner hereinafter appearing;

It is hereby enacted in the S ixty-sixth Year of the Republic o f India as follows:-

1. (1) This Act may be called the Assam College Employees (Provincialisa tion) (Amendment) Act, 2015.

(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, in clause (g), in the first proviso, for the punctuation mark " . " appearing at the end, the punctuation mark " : " shall be substituted and after the first proviso, the following new proviso shall be inserted, namely :-

"Provided furth er tha t the exis ting employees whose Co ntr ibu tor y Provident Fun d acc ount has not been opened till the date o f coming into force of th is Act, shal l not be l iable to refund the said Go vernm ent's share of the Co ntr ibu tor y Provident Fu nd money for admissibi lity of pension."

3. In the principal Act, in section 8, in the second proviso, after the words "such employee" appearing at the end, the following shall be inserted, namely

"except in cases of employees whose Contr ibu tory Pro vident Fu nd account has not been opened till the date of coming into force of this Act."

Assam Act

No.XLVI of

2005

S. M. BU ZAR BARUA H,

Secretary to th e Government o f Assam, Leg isla tive D epartment, Dispur. Gu wa ha ti: Printed and Published by the Dy. Direc tor (P & S), Directorate of Ptg. & Sty. Assam, Guwahat i-21. Ex Gazette No. 257 -4 0 0 + 1 0 0 -2 8 -0 5 -20 15 .

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