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State of Odisha - Act

The Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993

ODISHA
India

The Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993

Act 11 of 1993

  • Published on 1 January 1993
  • Commenced on 1 January 1993
  • [This is the version of this document from 1 January 1993.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993Orissa Act No. 11 of 1993Published vide Orissa Gazette Extraordinary No. 601/12-5-1993-Notification No. 6193-Legislative 11.5.1993.An Act to validate the appointment of Junior Teachers in the State.Be it enacted by the Legislature of the State of Orissa in Forty-fourth Year of the Republic of India as follows :

1. Short title and commencement.

(1)This Act may be called the Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993.
(2)It shall come into force at once.

2. Definitions.

- In this Act, unless the context otherwise requires-
(a)"Assistant Surgeons" means the Assistant Surgeons appointed to the Orissa Medical Service;
(b)"Junior Teachers" means the Junior Teachers appointed to the Junior Teaching posts of the Service;
(c)"Recruitment Rules" means the Orissa Medical Education Service (Recruitment) Rules, 1979;
(d)"Service" means the Orissa Medical Education Service; and
(e)"Year" means the calendar year.

3. Validation.

(1)Notwithstanding anything contained in the Recruitment Rules, forty-nine Junior Teachers appointed an ad hoc basis by the Government of Orissa from out of the regularly recruited Assistant Surgeons and posted in Medical Colleges of the State during the years 1980 and 1981 and are continuing as such on the date of commencement of this Act, shall, for ail intents and purposes, be deemed to have been validly and regularly appointed in the Service from the date of their appointment as such and no such appointment shall be challenged in any Court of Law merely on the ground that such appointments ware made otherwise than in accordance with the procedure laid down in the Recruitment Rules.
(2)The inter se seniority of the Junior Teachers whose appointments are so validated under Sub-section (1) shall be determined on the basis of their respective date of appointment as such.