Orissa Act No. 11 of 1993
The Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993
[Published vide Orissa Gazette Ext. No. 601/12-5-1993-Notfn. No. 6193- Legis./11-5-1993]
AN ACT TO VALIDATE THE APPOINTMENT OF JUNIOR TEACHERS IN THE STATE
Be it enacted by the Legislature of the State of Orissa in Forty fourth Year of the Republic of India as follows:
1. (1) This Act may be called the Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993. (2) It shall come into force at once.
2. In this Act, unless the context otherwise requires
(a) “Assistant Surgeons” means the Assistant Surgeons appointed to the Orissa Medical Service;
(b) “Junior Teachers” means the Junior Teachers appointed to the Junior Teaching posts of the Service;
(c) “Recruitment Rules” mean the Orissa Medical Education Service (Recruitment) Rules, 1979;
(d) “Service” means the Orissa Medical Education Service; and (e) “Year” means the calendar year.
3. (1) Notwithstanding anything contained in the Recruitment Rules forty-nine Junior Teachers appointed an ad hoc basis by the Government of Orissa from out of the regularly recruited Assistant Surgeons and posted in Medical Colleges of the State during the years 1980 and 1981 and are continuing as such on the date of commencement of this Act, shall for all intents and purposes, be deemed to have been validly and regularly appointed in the Service from the date of their appointment as such and no such appointment shall be challenged in any Court of Law merely on the ground that such appointments ware made otherwise than in accordance with the procedure laid down in the Recruitment Rules.
(2) The inter se seniority of the Junior Teachers whose appointments are so validated under Sub-section (1) shall be determined on the basis of their respective date of appointment as such.
Short title and commencement
Definitions
Validation
Short title and
commencement
Definitions
Validation
Orissa Act No. 11 of 1993
The Orissa Medical Education Service
(Appointment of Junior Teachers Validation) Act, 1993
[Published vide Orissa Gazette Ext. No. 601/12-5-1993-N0tfn. No. 6193- Legis./11-5-1993]
AN ACT TO VALIDATE THE APPOINTMENT OF JUNIOR TEACHERS
IN THE STATE
Be it enactedby the Legislatureof the Stateof Orissain Forty fourth Year of the Republic of India as follows:
1. (1) This Act may be called the Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993. (2) It shall come into force at once.
2. In this Act, unless the context otherwise requires
(a) "Assistant Surgeons" means the Assistant Surgeons appointed to the Orissa Medical Service;
(b) "Junior Teachers" means the Junior Teachers appointed to the Junior Teaching posts of the Service;
(c) "Recruitment Rules" mean the Orissa Medical Education Service (Recruitment) Rules, 1979;
(d) "Service" means the Orissa Medical Education Service; and (e) "Year" means the calendar year.
3. (1) Notwithstanding anything contained in the Recruitment Rules forty-nine Junior Teachers appointed an ad hoc basis by the Government of Orissa from out of the regularly recruited Assistant Surgeons and posted in Medical Colleges of the State during the years 1980 and 1981 and are continuing as such on the date of commencement of this Act, shall for all intents and purposes, be deemed to have been validly and regularly appointed in the Service from the date of their appointment as such and no such appointment shall be challenged in any Coun of Law merely on the ground that such appointments ware made otherwise than in accordance with the procedure laid down in the Recruitment Rules.
(2) The inter se seniority of the Junior Teachers whose appointments are so validated under Sub-section (l) shall be determined on the basis of their respective date of appointment as such.
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