Section 4 in The Bihar Agricultural Service Act, 1982
4. Validity of appointments, confirmations and promotions.
- Notwithstanding anything contained to the contrary in any judgement, decree or order of any Court or any rule, all appointments, confirmations and promotions in pursuance of the Letter No. D/AG-232/53-Agri-R-149, dated August 13, 1953 and Memo. No. D/AG/032/53-Agri-27652, dated 12th/14th December, 1953, shall be deemed to have been validly made as if this Act were in force on such date or dates.
