Section 2 in The Assam College Employees (Provincialisation) Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"College" means any Non-Government College in Assam in receipt of deficit grants-in-aid from the Government and imparting general education in Arts, Commerce or Science stream in Graduate level;(b)"employee" means an employee of a College both teaching or non-teaching appointed substantively against a sanctioned post;(c)"existing employee" means an employee of a College both teaching and non-teaching appointees substantively against a sanctioned post and who is or has been in service on or after the 1st day of January, 2005;(d)"Governing Body" means the body constituted by the Government in accordance with the provisions of the Assam Non-Government College Management Rules, 2001;(e)"Government" means the Government of Assam;(f)"provincialisation" means taking the liabilities for payment of salaries including dearness allowance, medical allowance and such other allowances as admissible to the Government employees of similar category and gratuity, pension, leave encashment, etc. as admissible, under the existing rules, to the employees of the State Government serving under the Government of Assam;(g)"prescribed" means prescribed by rules made under this Act;(h)"retired employee" means an employee who has retired on attaining the age of superannauation or otherwise.
