Preamble
*Orissa Administrative Service, Class-II (Appointment of Officers Validation) Amendment Act, 1992**
| [Orissa Act No. 24 of 1992] | [14th August, 1992] |
An Act to Amend the Orissa Administrative Service, Class-II (Appointment of Officers Validation) Act, 1987
Be it enacted by the Legislature of the State of Onega in the Forty-third Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Administrative Service, Class-II (Appointment of Officers Validation) Amendment Act, 1992.
(2) It shall be deemed to have come into force on the 2nd day of June, 1987.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 of the Orissa Administrative Service, Class-II (Appointment of Officers Validation) Act, 1987 (Orissa Act 8 of 1987) (hereinafter referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted namely:-
"(2)(a) Such number of merger recruits as would have been entitled to promotion in the recruitment years 1972 and 1973 computed on the basis of percentage envisaged under rule 10 of the Orissa Administrative Service, Class-II (Recruitment) Rules, 1959, shall be deemed to be the promoters of the respective years, and the determination of seniority of the merger recruits so deemed to be the promotees,-
(i) of the year 1972 vis-a-vis the officers appointed to the Orissa Administrative Service, Class-II by direct recruitment in respect of the recruitment year 1972; and
(ii) of the year 1973 vis-a-vis the officers appointed to the Orissa Administrative Service, Class-II by direct recruitment in respect of the recruitment year 1973;
shall be in accordance with the same principle as followed for the determination of the inter se seniority between the direct recruits and the promotees in relation to the Orissa Administrative Service, Class-II in respect of the recruitment years 1970 and 1971 and they shall be placed accordingly in the gradation list.
(b) The remaining merger recruits shall be placed below the direct recruits of the year 1973 in the gradation list.",
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Orissa Administrative Service, Class-II (Appointment of Officers Validation) Amendment Ordinance, 1992 (Orissa Ordinance No. 3 of 1992) is hereby repealed.
(2) Notwithstanding such repeal anything done, any action taken or any order issued under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or issued under the principal Act as amended by this Act.