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THE ORISSA MINING & GEOLOGY SERVICE (VALIDATION OF APPOINTMENT) ACT, 2003
THE ORISSA MINING & GEOLOGY SERVICE (VALIDATION OF APPOINTMENT) ACT, 2003
ORISSA ACT 21 OF 2003
TABLE OF CONTENTS
PREAMBLE:
SECTIONS:
1. Short title
2. Definitions
3. Validation
SCHEDULE
THE ORISSA MINING & GEOLOGY SERVICE (VALIDATION OF APPOINTMENT) ACT, 2003
[For the Bill, see Orissa Gazette, Extraordinary dated the 27th October, 2004 (No. 1635)]
(ORISSA ACT 21 OF 2003)
[Received the assent of the Governor on the 15th December 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 22ndDecember 2003 (No. 1974)]
AN ACT TO VALIDATE THE AD HOC APPOINTMENT OF CERTAIN MINING OFFICERS MADE TO THE ORISSA MINING AND GEOLOGY SERVICE.
BE it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Orissa Mining and Geology Service (Validation of Appointment) Act, 2003.
Definitions.
2. In this Act, unless the context otherwise requires:-
(a) “Government” means the Government of Orissa;
(b) “Recruitment Rules” means the Orissa Mining and Geology Service Rules. 1976;
(c) “Service” means the Orissa Mining and Geology Service; and
(d) “Year” means the calendar year.
Validation.
3. (1) Notwithstanding anything contained in the Recruitment Rules, seven numbers of Mining Officers belonging to the discipline of Mining Engineering as specified in the Schedule with their names, dates of birth. Dates of appointment working in Steel and Mines Department on ad hoc basis since the date of such appointment, shall be deemed to be validly and regularly appointed under the Steel and Mines Department of the Government against the direct recruitment quota of the service with effect from the date of commencement of this Act and, accordingly, no such appointment shall be challenged in anycourt of law merely on the ground that such appointment were made otherwise than in accordance with the procedure laid down in the Recruitment Rules.
(2) The inter se seniority of the Mining Officers whose appointments are so validated shall be determined according to their dates of appointments on ad hoc basis as mentioned in the Schedule and they shall been block junior to the Mining Officers appointed to the service in their cadre in accordance with the provisions of the Recruitment Rules, prior to the commencement of this Act.
(3) The services rendered by the Mining Officers whose appointments are so validated, prior to the commencement of this Act, shall, subject to the provisions in Sub-section (2), count for the purposes of their pension, leave and increment and for no other purpose.
SCHEDULE
LIST OF THE MINING ENGINEERS APPOINTED AS MINING OFFICERS ON AD HOC BASIS IN THE STEEL AND MINES DEPARTMENT
|
Sl. No as per gradation list |
Name of the Mining Officers |
Date of birth |
Order No. and date of ad hoc appointment |
|
(1) |
(2) |
(3) |
(4) |
|
1 |
ShriSushanta Kumar Nayak |
28-1-1959 |
9075, dated 26-10-1998 |
|
2 |
Shri Suresh kumarSahu |
27-5-1964 |
9075, dated 26-10-1998 |
|
3 |
ShriBiswanathMohanta |
1-12-1963 |
9075, dated 26-10-1998 |
|
4 |
Shri Ramesh handraMohallick |
27-4-1965 |
9075, dated 26-10-1998 |
|
5 |
ShriBijoykumarSahoo |
26-2-1965 |
9075, dated 26-10-1998 |
|
6 |
ShriPravat Kumar Ojha |
13-12-1961 |
9075, dated 26-10-1998 |
|
7 |
ShriGangadharLenka |
3-5-1966 |
9075, dated 26-10-1998 |
