Section 3(1) in The Orissa Medical Service (Appointment of Assistant Surgeons Validation) Act, 1993
(1)Notwithstanding anything contained in the Recruitment Rules, one hundred and ninety-five Assistant Surgeons appointed in the State Medical and Health Services on ad hoc basis by the Government of Orissa during the years from 1983 to 1988 without the recommendation of the Orissa Public Service Commission and are continuing as such shall, for all intents and purposes be deemed to have been validly and regularly appointed in the Service with effect from the date of commencement of this Act and no such appointment shall be challenged in any Court of Law merely on the ground that such appointments were made otherwise than in accordance with the provisions of the Recruitment Rules.
