Section 4(2) in The Assam Secondary Education (Provincialisation) Act, 1977
(2)All employees going on Superannuation under the preceding sub-section shall be eligible to pension or gratuity or both in accordance with the Pension Rules applicable to the Government Servants of equivalent rank. In such a case the employer's contribution along with accumulated interest thereon made towards the Provident Fund of the existing employee concerned before such annuation shall be paid back to and recovered by the State Government of Assam.
