Section 4(3) in The Assam Secondary Education (Provincialisation) Act, 1977
(3)Any existing employee, other than the Grade IV employees, who does not intend to go on superannuation on attaining the age of 58 years shall have the option to continue up to the completion of the age of 60 years under the same terms and conditions which were applicable to him before the appointed day in which case he shall not be entitled to any pension or gratuity.
