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State of Odisha - Section

Section 5A in The Orissa Industries Service Rules, 1985

5A. [ [Inserted vide O.G. No. 41, Part III A Dated 12.10.2007.]

Notwithstanding anything contained in Rule 5, the Stipendiary Engineers who were appointed on ad hoc basis as Assistant Managers or Assistant Directors of Industries as the case may be and whose appointments as such have been validated under the Orissa Services of Engineers (Validation of Appointment) Act, 2002, shall be deemed to have been appointed as direct recruits to the Orissa Industries Service.]