? - - C - : I [.Received thc assent of the ~ o v e r n r I* on the I st Dccember 1994, fint published - ,
in an extraordinary issue of the Orissa Gazette, dated the 8rh, December 1994 ] r - - ,. - .
- AN ACT TO VALmATR TEIB A P P O I N W N T OF CeRTAlN J N S W N C B MITDICAL, OlTlC%RE .. - , , .
,UNDER W E~~E'LoYBBB' STATB lNSURANCR SCREW, ORLGSA. , . . *. '. ; ,- ' , , , , . r . - - - . . r:; ' -.,: ,. _. . . . .- . , - , , . '. . I . ,.. . I ? . '
E lt enacted by the LegisIature of the stat= of Orissa in the Forty-hfih Year -: I of the Republic of India E6 follows :- . .
: : . .. 7 . . . . . . . . . Short dtlo. I. Tbis Act may be called tho Orissa Employees' State Insurance .Medical - - ,
1 .Senice (Validation of Appointment) Act, 1994. , , - 5 . 1
~c60itIon~. 2. In this Act, unless the contexb otherwise requires- ; - (a) "G overomeat" means Goverhment of Orissa;
(b)"recruitme~~t rules" mwne t h e Orisa Employees' State Insurance -
Medical Service (Recruit~ent) Rules, 1970;
(c) "Ser~ ice '~ means the Orissa ~ r n ~ l b y e d ' State Insurance Medical Service . under lhe Employees' Slate Insaranoc Scheme; and
'(4 "year" means the calendar y&r. . .
Validation 3. (1) Notwithstanding anything contained in the recruitment , rules, thirteen Insurance Medical Officers including one Dentist, who werl: appointed to the '
- Service on ad hoe ba4s by rhe. Government in the Labour & Employment De artmeat during the years 1983 to 1988, without recummendaticn the
'
Ofissa Public Service Commission, 2nd are continui~lg as .s~rch, shall be dmmed to have been validly and. regularly appointed to Clals 11 grade of the Service, as direct with effect from the date of commenccment ' - of this Act and, accordingly, no such appointment shall be challenged in any Court c f Law merely on thcmground -that it was mudc otherwise than in accordance with the procedure laid down in the rec~uitment rules.
(21 The inrer se seniority of the insurance Medical Officers whose appcidments are so val:dated under sub-seclion (I1 shall be determined according to the totd lcngh of service (with or wilhout br~bk6) rendercd by ~hcm on ad 11oc basis prior to the commenccment of this Act and rhey shall be enblt ck ju~ior to the Insurance Meuital Oficers appointed to Class-11 grade cf the Service in accordance with the recruitment rriles prior to. such ccmmencement.
- (3) The services rendered by the said thirteen Insurance Medical O5cers - on ad IIOC basis prior to the commcncemcnt of this Act shall, s u b j ~ t to the
provisions lo sub-sect~on (21, count for all purposes.
*For the Bill see Onssa Gazette Ex?aordinary, dated the 22nd July, 1994 WO. 881). ' 1 .