The Assam College Employees (Provincialisation) (Amendment) Act, 2015

Reg istered 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 C W ’ , 2015, 7 CSR , 1937 (*R)
No. 129 Dispur, Thursd ay, 28th  May, 2015, 7th Jais tha, 1937 (S.E.)
GO VE RN ME NT OF A SSA M 
ORDER S BY THE GO VERN OR  
LEGISLA TIVE  D EPA RTM ENT  :  :  :  LEGISLA TIVE  B RANCH
NOTIFICATION
The 28th May, 2015
No. LGL .11 2/2 005 /12 0.-Th e following Act of the Ass am Legislative Assembly which received 
the asse nt of the Governor is hereby publis hed  fo r general informa 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

538 THE ASS AM GAZET TE, EXTR AOR 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 Sixty-sixth Year of the 
Republic o f India as follows:-
1. (1) This Act may be called the Assam College Employees
(Provincialisation) (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 existing employees 
whose Co ntr ibu tor y Provident Fun d acc ount has not 
been opened till the date  of coming into force of this Act, 
shall not be liable to refund the said Go vernm ent's share 
of the Co ntr ibu tor y Pro vident Fu nd  money for 
admissibility of pen sion.”
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 Co ntribu tor y 
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,
Secr etary to th e Government o f Assam, 
Legislative D epartment,  Dispur.
Gu wa hati: Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty . Assam, Guwahati-21. 
Ex Gazette No. 257 -4 0 0 + 1 0 0 -2 8  -0 5 -20 15 .
 
 
 
 

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