Section 1 - Short title extend and commencement

1. This Act may be called the Assam Elementary Education (Provincialisation) (Amendment Act, 1987.
2. It shall have the like extent as the principal Act.
3. It shall come into force at once.

Section 2 - Amendment of section 3



In the principal Act, in Section 3 after sub-section (4), the following sub-section (4A) and (4B) shall be inserted, namely:--

"(4A).Services of all teachers and employees who rendered services under the following repealed Act and whose services are taken over by the Government on provincialisation on 5th September, 1975 under the principal Act shall be deemed to be services under the Government and shall qualify and count for pension and other retirement benefits.

1. The Assam Basic Education Act, 1954 (Act XXVI of 1954).
2. The Assam Elementary Education Act, 1962 (Act XXX of 1962).
3. The Assam Elementary Education Act, 1968 (Act XVII of 1969).

(4B) For the purpose of sub-section (4A) above, services of such teachers and employees taken over on 5th September, 1975 shall be deemed to be substantive and permanent under the Government and paid for by the Government for that purpose of pension."


Section 3 - Section 3


1. The Assam Elementary Education (Provincialisation) (Amendment) Ordinance, 1987 (Assam Ordinance No. II of 1987) is hereby repealed.
2. Notwithstanding such repeal, anything done, any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provision of this Act as if this Act came into force on the 27th day of January, 1987 (date of promulgation of the Ordinance).