44. [ Pension and family Pension. [Inserted by Assam Act No. 23 of 2017, dated 6.4.2017.]
(1)The existing permanent employees of the University, both teaching and non-teaching who entered in their services before 01-02-2005 and transferred from Gauhati University to Bodoland University and employees entered in their original services before 01-02-2005 and later joined Bodoland University through proper channel from other Provincialised or Government institutions with pay protection, shall be eligible for pension or family pension on their retirement from the service of the University or death, as the case may be:Provided that these employees of the University who entered service before 01-02-2005 and who have retired or expired before coming into force of this Act shall be entitled to receive pension or family pension, as the case may be, under the provisions of this Act:Provided further that those employees of the University, who have entered service on of after 01-02-2005 shall be covered under the New Pension Scheme introduced by the State Government.(2)The University shall regulate the matter regarding implementation and payment of pension and family pension to their employees by such Authority as may be determined by the University:Provided that granting and eligibility of pension shall be guided by the Assam Services (Pension) Rules, 1969.(3)Pension under this section shall include superannuation pension and family pension including gratuity and leave encashment as per rules applicable for these purposes for the State Government employees:Provided that all the liabilities under this section shall be borne by the University from their own resources.]
