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State of Odisha - Act

Orissa State Legal Services Authority Order, 1997

ODISHA
India

Orissa State Legal Services Authority Order, 1997

Rule ORISSA-STATE-LEGAL-SERVICES-AUTHORITY-ORDER-1997 of 1997

  • Published on 3 February 1997
  • Commenced on 3 February 1997
  • [This is the version of this document from 3 February 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa State Legal Services Authority Order, 1997Published vide Notification No. 225 dated 3rd February, 1997, Orissa Gazette Extraordinary No. 143, dated the 6.2.1997No. 225 dated 3rd February, 1997. - In exercise of the powers conferred by the note appended to Schedule A to the Orissa State Legal Services Authority Rules, 1996, the State Legal Services Authority, with the approval of the State Government, do hereby determine the manner of recruitment and appointment of officers and employees of the State Legal Services Authority as follows :

1. Classification of post.

- The classification of posts shall be as specified in Column (3) of the scheduled annexed hereto.

2. Method of recruitment, age-limit, educational and other qualification.

- The method of recruitment, age-limit, educational and other qualifications and other matters relating to the posts shall be as specified in Columns (4) to (11) of the said Schedule.

3. Disqualifications.

- No person,-
(a)who has entered into or contracted a marriage with a person having a spouse living, or
(b)who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the said post.

4. Saving.

- Nothing contained herein shall -
(a)affect reservation, relaxation of age-limit and other concession as are admissible, if any to the Scheduled Castes, the Scheduled Tribes, Socially and Economically Backward Class, Ex-servicemen, women and physically handicapped persons for appointment under the State Government, and
(b)debar the State Authority to suitably absorb the employees of the erstwhile Orissa State Legal Aid and Advice Board constituted under the Orissa State Legal Aid and Advice Programme, 1981 against any of the sanctioned posts of the State Authority if they have the requisite educational qualifications, experience and suitability for the posts held by them as provided herein, subject to relaxation of upper age-limit where necessary.
Note. - The words and expressions used herein shall have the meaning respectively assigned to them in the Orissa State Legal Authority Rules, 1996.

5.

Notwithstanding anything contained in these Rules relating to the appointment of the employees, the executive Chairman of the State Authority is authorised to make initial appointments and no appointment of the employees under these rules can be made without prior approval of the Executive Chairman of the State Authority.

Schedule

[Not printed]Law DepartmentNotificationNo. 1081 -L dated 28th January, 1997. - Whereas on the enforcement of the Legal Services Authorities Act, 1987 as amended by the Legal Services Authorities (Amendment) Act, 1994 in the State of Orissa, the State Legal Services Authorities in the State level and District Legal Services Authorities in the District level have been constituted thereunder by the State Government in the Law Department notifications No. 15664-LAP., dated the 23rd September 1996 and No. 15671-LAP. dated the 23rd September 1996, respectively to provide free and competent legal services to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organise Lok Adalats to secure that the operation of the legal system to promotes justice on a basis of equal opportunity;And whereas, after constitution of the Legal Services Authorities at the State and District levels the provisions of the Orissa State Legal Aid and Advice Programme, 1981, and the Orissa State Legal Aid and Advice Schemes, 1981, published in the notifications of the Government of Orissa in the Law Department Nos. 8010, State-L., and 8012 L., dated the 5th May 1981, which were made for the same purpose, have become redundant and the Orissa State Legal Aid and Advice Board constituted under the said Programme and the Committees constituted by the Board under the said Scheme and have become defunct;Now, therefore, the State Government have been pleased to rescind the said notification of the Government along with the aforesaid Programme and Scheme, save as respect things done or actions taken thereunder, with immediately effect, and direct that -
(a)the Orissa Legal Aid and Advice Board constituted by the Government under the said Programme shall stand dissolved;
(b)all properties, movable or immovable, belonging to the Board shall vest in the State Legal Services Authority (hereinafter referred to as the State Authority) and shall be applied by the State Authority to the objects and purpose of the Legal Services Authorities Act, 1987 and the Rules framed thereunder;
(c)the debts and liabilities, if any, of the Board shall stand transferred to the State Authority and shall thereafter be discharged and satisfied by it out of the said property;
(d)all properties and assets of the Committees constituted by the Board under the said Scheme shall stand transferred to, and vested in the corresponding Legal Services Authority/Committee at High Court, District and Taluk level constituted under the said Act and the Rules framed thereunder with effect from the date of publication of this notification in the Orissa Gazette or the date on which such corresponding Authority or Committee is constituted, whichever is later;
(e)the employees of the Board, who continue therein on the date immediately preceding the date of publication of this notification in the Orissa Gazette, shall cease to so continue, unless such employees (except those who have completed the age of fifty-eight years) are suitably absorbed by or under the orders of the State Authority in any of the Authorities or Committees constituted under the said Act and the Rules, framed thereunder.