The ODISHA AIDED EDUCATIONAL INSTITUTIONS (APPOINTMENT OF HINDI TEACHERS VALIDATION) ACT, 1992

*THE ORISSA AIDED EDUCATIONAL
INSTITUTIONS (APPOINTMENT OF HINDI
TEACHERS VALIDATION) ACT, 1992
ORISSA ACT 1 OF 1993
[Received the assent of the Governor on the 28th December 1992, first published in
an extraordinary issue of the Orissa Gazette, dated the 7th January 1993]
AN ACT TO VALIDATE THE APPOINTMENT OF HINDI TEACHERS
OF AIDED HIGH SCHOOLS IN THE STATE
Be it enacted by the Legislature of the State of Orissa in the Forty-third
Year of the Republic of India as follows:0
1.  This Act may be called the Orissa Aided Educational Institutions
(Appointment of Hindi Teachers Validation) Act, 1992.
2.  In this Act, unless the context otherwise requires,"
(a) "Aided High School" means an Aided Educational Institution which
is a High School;
(b) "Education Act" means the Orissa Education Act, 1969;
(c) "Selection Board" means the Selection Board constituted under
the Education Act; and
(d) words and expressions used in this Act but not defined herein shall
have the meanings respectively assigned to them in the Education
Act or in the Rules and Regulations framed thereunder.
3.  Notwithstanding anything cont ained in the Education Act or in the
Rules of Regulations framed thereunder, Hindi Teachers of Aided High Schools
appointed by the respective Managing Committees of such Schools on or after
the 1st January, 1985 but not later than the 31st December, 1991 without the
recommendation of the Selection Board as required under the Education Act,
who have completed at least one year of service as such with or without break or
breaks having the requisite qualifica tions and are continuing as such, shall, for
all intents and purposes, be deemed to have been validly and regularly appointed,
and no such appointment shall be challenged in any court of law merely on the
* Published vide Orissa Act 36 of 1991
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Date : 7th January 1993
Short title
Definitions
Validation
Orissa Act
15 of 1969
2
ground that such appointments were made otherwise than in accordance with
the procedure laid down in the Education Act and the Rules and Regulations
framed thereunder:
Provided that the validation of appointments as aforesaid shall not put
persons:
(i) appointed as Hindi Teachers of Aided High School is during the
period between she 1st December, 1976 and the 31st December,
1991 on the recommendation of the Selection Board; or
(ii) whose appointment as Hindi Teachers in Aided High Schools were
validated prior to the commencement of this Act, in a disadvantageous
position in any manner whatsoever.

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