The Dibrugarh University (Amendment) Act, 2013

Registered No. 768/97
THE ASSAM GAZETTE
EXTRAORDINARY
SH 'S' W
PUBLISHED BY THE AUTHORITY
~ 216 30 C T , 2013, 9 V B & , 1935 ( w )
No. 216 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.l33/2012/6.- The following Act of Assam Legislative Assembly which 
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XIV OF 2013
(Received the assent of the Governor on 20th May, 2013)
THE DIBRUGARH UNIVERSITY (AMENDMENT) ACT, 2013

1354 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013
AN
ACT .
Preamble
further to amend the Dhugpdi University A ct;1965.
Whereas it is expedient further to amend the DbugihU niversity 
Act, 1965, hereinafter referred to as the principal Act, in the 
manner herein after appearing;
It is hereby enacted in the Sixty-fourth Year o f the Republic 
o f India, as follow s:-e . i i ,  ........  .  ■
Assam Act
No. v n i 
of 1965
Short title, 1  
extent and 
commencement
Insertion o f 
new section  
3OA
“Pension and 
Family Pension
. (1) This Act may be called the D in g rfi University (Amendment)
' Act, 2013.
(2) It shall have the ft ke extent as the principal Act;
(3) I t  shall come into force at once.
J . '■ . Iti ibepriticipalAct-alter secti<m 30, Uie foUowing new Sect jon  
"  30A shaIlbe inserted, namely ;
3OA, ( i j  The 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 frpm the
■  \ j r * ‘ '  ■ ' k - ' *■ ■  *
service o f the University .w ith effect from 1 st day-of April, 20’ 13:
Provided that the employees'of the University who entered  
service before -1-2-2005 and who have retired or expired before  
coming into force o f this Act shall be. entitled, to receive pension or  
family: pension, as the case may be, underthe provisionsofthis  
'.Act: ’  '  U
. ' Provided further that those employees o f the University who  
have entered' service on or after .1-2-2005 shall be covered under  
the F T evk Pension Scheme introduced by the State Goveriunent.
(2) The University shall regulate the matter regarding  
ii^dleimeptetibn and payment o f pension and family pension to'
■  . - j  ’ J  ■  jj* - ■
fhbft’em ployeds'by  Stteh'Authority o f the University as may be
•detefmined by the University : f
Provided that granting and eligibility o f pension shall be  
guided by the Assam Services (Pension) Rules, 1969..
 
 
 
 
 
 
 
 
 
 
 
 
 
 
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013 1355
Insertion o f 
new section  
41A
“University to  
establish and  
maintain 
teaching and  
non-teaching  
staff ratio.
■  (3) Pension under this section shall include Superannuation
- -  pension and Family- pension only and does not include gratuity.”
3. In the principal Act, after section 41; the following new  section
»  41A  shall be inserted, namely:- ,  "  *
41A  (1) The University shall establish and maintain the teaching  
and non-teaching staff ratio at 1:1.5 progressively. In order to  
establish this teaching and nbn-teaching staff ratio the University  
shall not appoint any non-teaching employee afresh against  
sanctioned vacant post and also -shall not initiate for  
re-employment o f  any retired persons upon their retirement  
■  ^thptfttidong prior approval ofth e State Government.
(2) The University shall not take any decision or adopt any new  
rule or scheme which may involve ftirthcr outflow o f  fund from  
tite State Exchequer.”
MOHD. ABDUL HAQUE,
Commissioner and Secretary to the Government o f Assam, 
Legislative Department;
GUWAHATI zPrinted and Published by the Deputy Director (P&S), Directorate o f Ptg. & Sty., 
Assam,Guwahati-21, (Ex-Gazette) No. 431-300+600-30-5-2013.
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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