The ODISHA SETTLEMENT AND CONSOLIDATION SERVICE (APPOINTMENT OF OFFICERS VALIDATION) ACT, 1984

*THE ORISSA  SETTLEMENT  AND
CONSOLIDATION SER VICE (APPOINTMENT  OF
OFFICERS VALIDATION) ACT, 1984
ORISSA ACT 14 OF 1984
(Received the assent of the Governor on the 28th May 1984, first published in an
extraordinary issue of the Orissa Gazette, dated the 5th June 1984)
AN ACT TO VALIDATE THE APPOINTMENT OF CERTAIN OFFICERS TO THE
ORISSA SETTLEMENT AND CONSOLIDATION SERVICE
IN THE STATE OF ORISSA
Be it enacted by the Legislature of the State of Orissa in the Thirty-fifth
Year of the Republic of India, as follows:-
1.  This Act may be called the Orissa Settlement and Consolidation Service
(Appointment of Officers Validation) Act, 1984.
2. In this Act, unless the context otherwise requires:-
(a) "Board of Revenue" means the Board of Revenue constituted under the
Orissa Board of Revenue Act, 1951;
(b) Words and expressions used in this Act, but not defined herein, shall
have the same meaning as assigned to them respectively under the Orissa
Settlement and Consolidation Service (Recruitment and conditions of
Service) rules, 1976 or under the Orissa Settlement and Consolidation
Service (Recruitment and Conditions of Service) Rules, 1980.
3.  Notwithstanding anything contained in the Orissa Settlement and
Consolidation Service (Recruitment and Conditions of Service) Rules, 1976 or
the Orissa Settlement and Consolidation Service (Recruitment and Conditions of
Service) Rules, 1980:-
(a) the lists of suitable persons prepared by the Committee constituted in
the Board of Revenue, consisting of the Member, Board of Revenue, the
Land Reforms Commissioner, Orissa, Commissioner Land Records and
Settlement, Orissa and the Secretary to the Board of Revenue on the 3rd
day of November , 1979 for appointment to the Settlement and
* Published vide Orissa Act 14 of 1984
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date : 5th June 1984
Definitions
Short title and
commencement:
Validation of
certain
appointments.
Orissa Act
23 of 1951
2
Consolidation Service in respect of the recruitment years 1978 and 1979;
and
(b) the appointment of persons to the said service made by the Board of
Revenue from out of the lists specified in clause (a), shall for all intents
and purposes, be deemed to have been validly prepared, and made and
neither the lists of suitable persons so prepared no the appointment of
persons so made to the said service shall be liable to be challenged in any
court of law merely on the ground that the lists were prepared and the
appointments were made otherwise than in accordance with the provisions
contained in the said rules.
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