The Gauhati University (Amendment) Act, 2013

o
W ?  - Hsirtr **1 Registered No, 768/97
THE ASSAM GAZEFTE
EXTRAORDINARY
W  w r  gHFlffe
PUBLISHED BY THE AUTHORITY
215 30 C T , 2013, 9 1935 (-fa)
No. 215 Dispur, Thursday, 30th May, 2013, 9th Jaistha, 1935 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 30th May, 2013
No.LGL.133/2012/5.- The following Act of Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XIII OF 2013
(Received the assent of the Governor on 20th May, 2013)
THE GAUHATI UNIVERSITY (AMENDMENT) ACT, 2013

1350 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013________ ;
AN
ACT
further to am end the Gauhati University Act, 1947.
Preamble Whereas it is expedient further-to amend the GauhatiUniversity 
Act, 1947, hereinafter referred to as the principal Act, in the 
manner herein after appearing;
Assam Act
No,XVI 
ofl947
It is hereby enacted in the Sixty-fourth Year o f the Republic 
of India, as follows:-.
Short title, 
extent and 
commencement
1. (I) This Act may be called the Gauhati University (Amendment) 
Act, 2013,
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
Amendment of 2. In the principal Act, in section .36, in the marginal note and in 
section 36 sub-section (1 J, the word and punctuation mark “pension”, shall
be deleted.
Insertion o f 3 . In the principal Act, alter section 36, the following new section
section 36A 36A shall be inserted, namely:-
V
“Pension and 
Family Pension
36A(I) The existing permanent employees o f the University, 
both teaching and non-teaching, who have entered service 
before 1-2-2005, shall be eligible for pension on their retirement 
from the service of the University with effect from the 1“ day of 
April.2013:
Provided that these employees o f the Universify who 
entered service before 1-2-2005 and who have expired before 
coming into force of this Act shall be entitled to receive family 
pension, under the provision o f this A c t:
Provided further that those employees of the University 
who have entered service on or after 1-2-2005 shall be covered 
under the new Pension Scheme introduced- bv the State 
Government.
(2) The Universify shall regulate The matter regarding 
their employees by such Authority as may be determined by the 
University:
Provided that granting and eligibility o f pensionshall be 
guided by the Assam Services (Pension) Rules, 1969.
(3) Pension under this section shall include Superannuation 
pension and Family pension only and does not include 
Gratuity.”
Insertion o f new 4. In the principal Act, after section 43, the following new section 
section 44 44 shall be inserted, namely:-

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013  1351
“University to 44. (1) The University shall establish and maintain the teaching
maintain and non-teaching staff ratio at. 1  : .1.5 progressively. In order to
teaching and establish this teaching and non-teaching staff ratio the
non-teacliing 
staff ratio
(2) The University shall not take any decision or adopt any new 
rule or scheme which may involve further outflow o f fund from 
MOHD. ABDUL HAQUE,
Commissioner and Secretary to the Government o f Assam, 
Legislative Department.
GUWAHATI : Printed and Published by the Deputy Director (P&S), Directorate of Ptg. & Sty., 
Assam,Guwahati-21, (Ex-Gazette) No. 429-300+600-30-5-2013.

‹ Prev All Assam acts Next ›