Section 8 in The Assam College Employees (Provincialisation) Act, 2005
8. Mode of pension to employees who retired/died prior to 1st January, 2005.
- Employees who retired/died as the case may be, prior to 1st January, 2005 shall be given only superannauation pension or the family pension, as may be applicable under the existing pension Rules of the Government. They shall not be entitled to any other pensionery benefits :Provided that the payment of such superannauation or family pension, as the case may be, are subject to refund of the Governments Share of their Contributory Provident Fund within six months from the date of coming into force of this Act:Provided further that if the Government's share of Contributory Provident Fund is not refunded in respect of a retired/deceased employee within the aforesaid stipulated period no superannauation pension or family pension shall be admissible in respect of such employee.
