Section 1 in The Orissa Employment Officers' Service Rules, 1970
1. Short title and commencement.
(a)These rules may be called the Orissa Employment Officers' Service Rules, 1970.(b)They shall come into force at once :Provided that nothing in these rules shall be construed as effecting or invalidating appointments already made or orders issued in accordance with the provisions of the Resolution of the Government of Orissa in the Labour, Employment and Housing Department No. 658-IIE-201/64-Lab., dated the 14th January, 1965, read with Resolution No.7731-IIE 201/64-L.E.H., dated the 21st June, 1966 and that all such appointments and orders shall continue in force and shall be deemed to have been made or issued under the appropriate provisions of these rules.
