Section 36A(1) in The Gauhati University Act, 1947
(1)The existing permanent employees of the University, both teaching and non-teaching, who have entered service before 1-2-2005, shall be eligible for pension on their retirement from the service of the University with effect from the 1st day of April, 2013:Provided that these employees of the University who entered service before 1-2-2005 and who have expired before Coming into force of this Act shall be entitled to receive family pension, under the provision of this Act:Provided further that those employees of the University who have entered service on or after 1-2-2005 shall be covered under the new Pension Scheme introduced by the State Government.
