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THE ORISSA SUB-ORDINATE EDUCATION SERVICE (VALIDATION OF APPOINTMENT) ACT, 1982
THE ORISSA SUB-ORDINATE EDUCATION SERVICE (VALIDATION OF APPOINTMENT) ACT, 1982
Orissa Act 6 of 1982
[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]
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:—
1. Short title and Commencement.
(1) This Act may be called the Orissa Subordinate Education Service (Validation of Appointment) Act, 1982.
(2) It shall be deemed to have come into force on the 25th day of January, 1982.
2. Definitions.
In this Act, unless the context otherwise requires,—
(?) "Education Service Rules” means the Orissa Subordinate Education Service (General Branch) Rules, 1972;
(b) "Service” means the Junior Grade of the Orissa Subordinate Education Service (General Branch) comprising of the posts of Assistant Teachers, Headmasters of Middle English Schools and Sub-Inspectors of Schools j
(e) 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.
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 Subordinate 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.
4. Repeal.
The Orissa Subordinate Education Service (Validation of Appointment) Ordinance, 1982 is hereby repealed.
