The Assam Elementary Education (Provincialisation) (Amendment) Act, 1987

Registered No. A -12
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PUBLISHED BY AUTHORITY
S R  38 fH * f9 [5 , 10 ^fasr, 1987, 20 e’^, 19 09  Ow)
No. 38 Dispar, Friday , 10th  April, 1987, 20th  Gha itr a,
1909 ( S. E. )
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT i : LSGISLATIV BRANGH
NOTIFICATIO N
The  8th Ap ril 1987
Np.LGL.176/86/31.—The following Act of the  Assam Legislative  
Asse mbly whi ch received the  assent of the  Gov erno r is her eby  
pub lish ed for gen era l information.
 
240 THE ASSAM GAZETTE. EXTRAORDINARY, APR. 10 , 19 87
ASSAM ACT NO. VI OF 1987
(Received the  asse nt of the  Governor on 7tK  April 1987)
THE  ASSAM ELEM ENTARY EDUCATION (PROVIN ­
CIALISATION) (AMENDMENT) ACT, 198 7.
An
Act
to amend the Assam Elementary Education (Provinciali-  
satio n) Act, 1974.
p re a m b le . Whereas it is expedient to amend the Assam 
Elementary Education ( Provincialisa tion) Act, 
1974 ( Act VI of 1975), hereinafter called the 
principal Act.
It  is hereby enacted in the Thirty-eighth Year 
of the Republic of India as follows :—
sht0 It ti t’ n d  1 - (1) This A c t  m a y  b e  c a .H ed  the Assam 
commence- Elementary Education (Provincialisation) (Amend- 
ment-  ment) Act, 198 7.
(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, after 
sub-section (4), the following sub-sections (4A) and 
(4B) shall be inserted, namely
“(4A). Services of all teachers and employees 
who rendered services under the following 
repealed Acts and whose services are 
taken over by the Governm ent on provin­
cialisation on 5th September, 197 5 under 
the principal Act shall be deemed to be 
services under the Government and shall 
qualify and count for pension and other 
retirement benefits.
 
THE ASSAM GAZETTE, EXTRAORDINARY APR. 10, 1987 24 1
(1) The Assam Basic Education Act, 1954 
(Act XXVI of 1954).
(2) The Assam Elementary Education Act, 
1962 (Act XXX  of 1962),
(3) The Assam Elementary Education 
Act, 1968 (Act XVII of 196 9).
(4B ) For  the purpose of sub-section (4A) 
above, services of such teachers and 
employees taken over on 5th September, 
1975 shall be deemed to be substantive 
and permanent under the Government and 
paid for by the Government for the purpose 
of pension” .
3.  (1) The Assam Elementary Education (Pro- 
vincialisation) (Amendment) Ordinance, 198 7 
(Assam Ordinance No. II of 198 7) is here­
by repealed.
(2) Notwithstanding such repeal, anything 
done, any action taken  under the Ordinance 
so repealed shall be deemed to have been 
done or taken under the corresponding 
provision of this Act as if this Act came 
into  force on the 27th day o f January, 198 7 
(date of prom ulgation of the Ordinance).
MD. SAADULLAH, 
Secre tar y to the  Govt, of Assam,
Legislative Dep artm ent.
GUW AHA'fl —Printed and published by the  Supdt. i/c. , Assam  Govt . Printin g Press  
(Ex -Ga zette) N> . 75—1,040—300— 1 0 -4 -1 9 8 7

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