Section 4 in Assam Panchayat Employees (Provincialisation) Act, 1999
4. Superannuation and pension etc.
(1)Notwithstanding anything contained in the proceeding section, all employees other than Grade -IV employees, coming within the purview of this Act, shall, on attaining the age of 58 years, go on superannuation and the Grade-IV employees shall go on superannuation on attaining the age of 60 years.(2)All employees going on superannuation under the proceeding 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.
