Section 9 in The Assistants of the Secretariat and Attached Offices Joint Cadre Act, 1989
9. Validity of appointment, promotion and confirmation.
- Notwithstanding anything contained to the contrary in any judgement, decree or order of any court or any rule or circular [and subject to the proviso to section 3] [Inserted by Act 24 of 1993 (w.e.f. 28.4.1993).], all appointments and promotions of Assistants to higher posts and their confirmations in various Secretariat departments and attached offices made upto 30th August, 1988 on the basis of extant Government circulars/rules, etc. shall be deemed to have been validly made as if the Government decision, dated the 27th May, 1967 read with the Finance Department memo no. 7929-F, dated the 3rd July, 1967 and memo, no. 9571-F, dated the 24th July, 1967 were not in existence and shall be deemed that such a decision was never taken and that such circulars were never issued.
