Section 12(ii) in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979
(ii)The employees retiring at the age of 58 years will be entitled to pension and gratuity as may be admissible under the rules prescribed in the Assam Service (Pension) Rules, 1969. Contributory Provident Fund of this category of employees will discontinue with effect from the appointed day. Such employees will open fresh General Provident Fund account and deposit the amount of their own contribution along with the interest accrued thereon into the General Provident Fund account so appended in the procedure applicable to Government servants.
