Regis tered No.-768/97
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THE ASSAM GAZETTE
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EXTRAORDINARY
PUBLISHED BYTHE AUTHORITY — . ..................... r —— - . . • / / , i , •R 193 2 CM, 20 12 ,12 W « t , 1934 (* fa)N o. 193 D isp ur, Wednesday, 2nd Ma y, 2012, 12th Baisakha , 1934 (S .E .)' ' r
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GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPA RTMENT:: : LEGISLATIVE BRANCH
f ' <» N O T IF IC A T IO N .•di « 'The 2nd Ma y, 2012 u 3 ;ixoN o, L G L 112/2005/97.- The fol io wing Act o f the Ass am Leg isla tive Ass em bly which rec eived the assent o f the Gover nor is Hereby pu blished f or general inf ormation.. 4-
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THE ASSAM GAZETTE, EXTRA ORDINARY, MAY 2, 2012 1197
AN
ACT
s further to amend the Assam College Employees (Provineialisation) (Amendment) Act, 2005.
Preamble Whereas it is expedient further to amend the Assam College Assam Act Employees (Provinckjliss tion) Act, 2005, hereinafter referred to as Ihe No.XLVI principal Act, in the manner hereinafter appearing; o f2005 It is hereby enacted in the Sixty-third Year o f the Republic of India as follows:-
Short title, extent CO This Act may he called the Assam College Employees and (Prov inoid isation) {Amendment) Act, 2012.
commencement (2) It sha ll have the like extent as the principal Act.
(3) It shall come into force at once. , ■ ;'5i_,, . t ■ _ t1
Amendment 2, the principal Act, in section 3,- of section 3 © f° r
the existing clause (c), the following shall be substituted, namely
"(C) the pos ts in each provincialised* College shall constitute an independent cadre for each category of employees excep t the Tpos t of Principals of , Colleges. All Principals of provincialised Colleges shall form an independent common cadre. Save and except the cadre of Principals, no inter cadre transfer from one College to another including mutual transfe r shall be allowed. The services of the Pr incipals shall be transferable among the Co lleges ." ;
(ii) in clause (d) , for the exis ting proviso, the following provisos shall be subs tituted, namely :-
"Provided that the option once exercised by an existing or ■, , retired employee may be withdrawn by him a t any time if he wants to come under provineialisation under this Act, subject to the refund, of the amount o f Government's share of the Contributory Provident Fund with interest thereon upto the date o f refund o f Government's share o f the Contribu tory Provident Fund with interest:
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Provided further that the withdrawal o f option shall b e effective on the date of refund of the amount o f the Government's share of the Cont ributory Provident Fund with interest thereon;"
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MOHD. ABDUL HAQUE
Secretary to the Govt, o f Assam, Legislative Department, Dispur. G u w ah ati P rin te d and Publi shed by the Dy . D irector ( P & S ), Directorate o f Ptg . & St y. Ass am, Guwa hati-21.E x . Gaz ette N o. 385 - 600 + 300 - 2 - 5 - 2012.
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