Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Service of Engineers (Validation of Appointment) Act, 2002

(3)The services rendered by the Assistant Engineers 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.