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State of Assam - Section

Section 27 in Assam Education Service Rules, 1982

27. Other provisions.

- Save as provided in these rules, all matters relating to pay, allowances, leave, pension, discipline and other conditions of service shall be regulated by the general rules framed by Government from time to time.Provided that in case of all teaching and non-teaching employees of Diphu Government College and Haflong Government College retiring on superannuation on attaining the age of 58 years and all Grade IV employees of the said Colleges retiring on superannuation on attaining the age of 60 years, the entire period of service from the date of appointing shall be counted towards pension and gratuity notwithstanding anything contained in the Assam Services (Pension) Rules, 1969.Explanation. - For the purpose of this proviso, 'period of service' means the period of continuous service and the 'date of appointment' means in relation to any employee, the date eon which he joined the service of the said Colleges on and from the date of its coming under ad-hoc system of grant-in-aid.