The ORISSA MEDICAL SERVICE (APPOINTMENT OF ASSISTANT SURGEONS VALIDATION) ACT, 1993

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 602/i Date- 2-5-1993
Short title,
extent and
commencement
Definations
Orissa Act, No. 10 of 1993
THE ORISSA MEDICAL SERVICE
(APPOINTMENT OF ASSISTANT SURGEONS VALIDATION) ACT, 1993
An Act to validate the appointment of Assistant Surgeons in the S tate  Be it
enacted by the Legislature of the State of Orissa in the Forty fourth Year of the Republic
of India as follows:
1. (1) This Act may be called the Orissa Medical Service (Appointment of
Assistant Surgeons Validation) Act, 1993.
 (2) It shall come into force .at once.
2. In this Act unless the context otherwise requires –
(a) “Assistant Surgeon” means the Assistant Surgeons appointed to the Service;
(b) “Recruitment Rules” means the Rules regulating the recruitment to the Orissa
Medical Service published in the Notification of the Government of Orissa in the Health
and Local Self Government Department No. 3367/L.S.G., dated the 27th August, 194] as
amended from time to time;
(c) “Service” means the Service as specified in the Recruitment Rules; and
(d) “Year” means the calendar year.
3. (1) Notwithstanding anything contained in the Recruitment Rules, one hundred
and ninety-five Assistant Surgeons appointed in the State Medical and Health Services
on ad hoc basis by the Government of Orissa during the years from 1983 to 1988 without
the recommendation of the Orissa Public Service Commission and are continuing as
such shall, for all intents and purposes be deemed to have been validly and regularly
appointed in the Service with effect from the date of commencement of this Act and no
such appointment shall be challenged in any Court of Law merely on the ground that
such appointments were made otherwise than in accordance with the provisions of the
Recruitment Rules.
(2) The inter se seniority of the Assistant Surgeons whose appointments are so
validated under Sub-section (1) shall be determined on the basis of the total services
rendered during the ad hoc period as Assistant Surgeons with or without any breaks
and they shall be en block Junior to the Assistant Surgeons recruited in accordance
with the Recruitment Rules.
1. Published vide Orissa Gazette Ext. No. 602/i2-5-1993-Notfn. No. 6190-Legis./11-5-1993-OA
Validation

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