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THE ORISSA SETTLEMENT AND CONSOLIDATION SERVICE (APPOINTMENT OF OFFICERS VALIDATION) ACT, 1984
THE ORISSA SETTLEMENT AND CONSOLIDATION SERVICE (APPOINTMENT OF OFFICERS VALIDATION) ACT, 1984
Orissa Act 14 of 1984
(Received the assent of the Governor on the 28th May 1984, first published in an extraordinary issue of the Orissa Gazette, dated the 5th June 1984)
An act to validate the appointment of certain officers to the Orissa Settlement and Consolidation Service in the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Thirty-fifth Year of the Republic of India, as follows:-
1. Short title.
This Act may be called the Orissa Settlement and Consolidation Service (Appointment of Officers Validation) Act, 1984.
2. Definitions.
In this Act, unless the context otherwise requires:-
(a) “Board of Revenue” means the Board of Revenue constituted under the Orissa Board of Revenue Act, 1951;
(b) Words and expressions used in this Act, but not defined herein, shall have the same meaning as assigned to them respectively under the Orissa Settlement and Consolidation Service (Recruitment and conditions of Service) rules, 1976 or under the Orissa Settlement and Consolidation Service (Recruitment and Conditions of Service) Rules, 1980.
3. Validation of certain appointments.
Notwithstanding anything contained in the Orissa Settlement and Consolidation Service (Recruitment and Conditions of Service) Rules, 1976 or the Orissa Settlement and Consolidation Service (Recruitment and Conditions of Service) Rules, 1980:-
(a) the lists of suitable persons prepared by the Committee constituted in the Board of Revenue, consisting of the Member, Board of Revenue, the Land Reforms Commissioner, Orissa, Commissioner Land Records and Settlement, Orissa and the Secretary to the Board of Revenue on the 3rd day of November, 1979 for appointment to the Settlement and Consolidation Service in respect of the recruitment years 1978 and 1979; and
(b) the appointment of persons to the said service made by the Board of Revenue from out of the lists specified in clause (a),
Shall for all intents and purposes, be deemed to have been validly prepared, and made and neither the lists of suitable persons so prepared no the appointment of persons so made to the said service shall be liable to be challenged in any court of law merely on the ground that the lists were prepared and the appointments were made otherwise than in accordance with the provisions contained in the said rules.
