Orissa act 006 of 1982 : Orissa Sub-ordinate Education Service (Validation of Appointment) Act, 1982

Department
  • Department of Law
Enforcement Date

10 Apr 2018

Preamble

*Orissa Sub-ordinate Education Service (Validation of Appointment) Act, 1982**

[Orissa Act No. 6 of 1982][31st March, 1982]

An Act to Validate Certain Appointments made in the Orissa Sub-Ordinate Education Services.

Be it enacted by the Legislature of the State of Orissa in the thirty-third Year of the Republic of India, as follows:-

* For Satement of Object and Reasons see Orissa Gazette, Extraordinary, dated the 5th Much 1982 (No. 301).

** [Received the assent of the Governor on the 31st March, 1982 first Published in an extraordinary issue of the Orissa Gazette, dated the 3rd April, 1982]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Sub-ordinate Education Service (Validation of Appointment) Act, 1982.

(2) It shall be deemed to have come into force on the 25th day of January, 1982.

Section 2. Definitions

2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "Education Service Rules" means the Orissa Sub-ordinate Education Service (General Branch) Rules, 1972;

(b) "Service" means the Junior Grade of the Orissa Sub-ordinate Education Service (General Branch) comprising of the posts of Assistant Teachers, Headmasters of Middle English Schools and Sub-Inspectors of Schools;

(c) words and expressions used in this Act, but not defined herein, shall have the same meaning as assigned to them respectively under the Education Service Rules.

Section 3. Validation of appointments

3. Validation of appointments.- Notwithstanding anything contained in the Education Service Rules or in any judgement, decree or order of any Court,-

(a) all appointments made to the Service during the period between the 14th September, 1972 and the 21st September, 1977 by way of promotion by selection from the members of the Lower Sub-ordinate Education Service shall, for all intents and purposes, be deemed to have been validly made;

(b) the principles followed and the procedure adopted: in making such appointment shall, for all intents and purposes, be deemed to be forming part of this Act and to have been in force during the aforesaid period

and no such appointment shall be liable to be challenged in any Court of Law merely on the ground that the appointment was made otherwise than in accordance with the Education Service Rules.

Section 4. Repeal and saving

4. Repeal and saving.- The Orissa Sub-ordinate Education Service (Validation of Appointment) Ordinance, 1982 (Orissa Act No. 1 of 1982), is hereby repealed.

SECTIONS