The Assam College Employees (Provincialisation) (Amendment) Act, 2012

Regis tered  No.-7 68/97
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THE ASSAM GAZETTE
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EXTRAO RDINARY
PUBLISHED BYTHE AUTHORITY
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•R 193  2 C M , 20 12 ,12  W « t , 1934 (* fa)
N o.  19 3 D isp ur, Wednesday, 2nd Ma y, 2012, 12th Baisa kha , 1934 (S .E .)
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GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPA RTMENT:: : LEGISLATIVE BRANCH
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N O T IF IC A T IO N  .
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The  2nd Ma y, 2012
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N o,  L G L 112/ 2005 /97.-  The fol io wing Ac t o f the Ass am  Leg isla tive  Ass em bly  which rec eived 
the assent o f  the Gover no r is  Hereby pu blished f or general inf ormati on.
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ASSAM ACT NO. X OF 2012 
(Received the assent o f the Governor on 27th April 2012)
THE ASSAM COLLEGE EMPLOYEES (PROVINCIALISATION) 
(AMENDMENT) A CT, 2012

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 (Provinckjlisstion) Act, 2005, hereinafter referred to as Ihe No.XLVI 
principal Act, in the manner hereinafter appearing; of2005
It is hereby enacted in the Sixty-third Year of the Republic of  India as 
follows:-
Short title, extent CO  This A ct may  he called the Assam College Employees
and (Provinoidisation) {Amendment) Act, 2012.
comm enceme nt (2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
,  ■  ;' 5 i_ , ,  .  t ■  _  t  1
Amendment 2, the principal Act, in section 3,-
of  section 3 ©  f° r  the existin g clause (c), the following shall be substituted,
namely
“(C) the posts in each provincialised* College shall constitute 
an independent cadre for  each category of  employees except 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 Principals shall be transferable among the Co lleges .” ;
(ii) in clause (d) , for the existing proviso, the following provisos shall 
be substituted, namely :-
“Provided that the option once exercised by an existin g or 
■ ,  , retired emp loyee 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 Contributory Provident Fund with interest:
■
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 Contributory  Provident Fund with interest thereon;”
^ G ‘
X
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MOHD. ABDUL HAQUE 
Secretary to the Govt, o f Assam, 
Legislative Department, Dispur.
G u w a h a ti P rin te d  and P ubli shed  by the Dy . D irec tor ( 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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