36A. [ Pension and Family Pension. [Inserted by Assam ACt No. 8 of 2013, dated 20.5.2013.]
(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.(2)The University shall regulate foe 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 foe Assam Services (Pension) Rules, 1969.(3)Pension under this section shall include Superannuation pension and Family pension only and does not include Gratuity.]
