Section 12 in The Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979
12. Provident fund, pension and gratuity.
- (i) The employees other than Grade IV employees who opt to continue to serve up to the age of 60 years shall continue to contribute to their Contributory Provident Fund and they will not be entitled to pensionary benefit.(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.(iii)For opening General Provident Fund account an employee shall apply in the form at Schedule III to the accountant General through the Inspector of Schools after being forwarded by the Head of the School.(iv)The manner of paying back of the Government contribution with interest accrued in the General Provident Fund of an employee will be as below :Under sub-rule (ii) above an employee will open General Provident Fund account first and then the Head of the School, who is the drawing and disbursing officer shall deposit the employees contribution in their General Provident Fund account by Treasury Challan and General Provident Fund Schedule as required under the existing Rules and procedure and will refund the Government contribution by Treasury Challan under Government Revenue Head of Account under intimation to the employees as well as the School Authority.Note. - The adjustment of accounts will be done within the current year of publication of this Rule.
