The ORISSA TEXTILE AND SERICULTURE SERVICE (VALIDATION OF APPOINTMENT OF ASSISTANT DIRECTOR OF TEXTILES) ACT, 2005

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 568 Dated 29th April 2006
Short title,
extent and
commencement
Definations
ORISSA  ACT 4 OF 2006
THE ORISSA TEXTILE AND
SERICULTURE SERVICE (VALIDATION OF
APPOINTMENT OF ASSISTANT
DIRECTOR OF TEXTILES) ACT, 2005
No.6010/Legislative. - The following Act of the Orissa Legislative Assembly
having been assented to by the Governor on the 23rd April 2006 is hereby published for
general information.
An Act to validate the Ad Hoc Appointment of Assistant Director of Textile
made to the Orissa Textile and Sericulture Service.
Be it enacted by the Legislature of the State of Orissa in the Fifty-sixth Year of
the Republic of India as follows :
1.  This Act may be called the Orissa Textile and Sericulture Service (Validation of
Appointment of Assistant Director of Textiles) Act, 2005.
2. In this Act, unless the context otherwise requires,-
(a)  "Government" means the Government of Orissa;
(b) "Recruitment Rules" means the Orissa Textile and Sericulture (Method of
Recruitment and Conditions of Service) Rules, 1993;
(c) "Service" means the Orissa Textile and Sericulture Service; and
(d) "Year" means the calendar year.
3.  (1) Notwithstanding anything contained in the Recruitment Rules, Shri
Prasanna Kumar Gantayat, who is a Textile Engineer, appointed as Assistant Director of
Textile in the Service on ad hoc basis by the Government in Textile and Handloom
Department on the 1st day of January, 1999 and continuing as such shall be deemed to
have been validly and regularly appointed to the service against the direct recruitment
quota under the said Department with effect from the date of commencement of this Act
and, accordingly no such appointment shall be challenged in any Court of law merely
1. Published vide Orissa Gazette Extraordinary No. 568 dated 29.4.2006.
Validation
2
on ground that such appointment was made otherwise than in accordance with the
procedure laid down in the Recruitment Rules.
(2) He shall been en block junior to those who will be appointed as Assistant
Directors of Textiles to the service in accordance with Rule 5 of the Recruitment Rules
in the year of the commencement of this Act.
(3) The period of ad hoc service rendered by the said Assistant Director of
Textile prior to commencement of this Act shall be counted for the purpose of pension,
leave and increment and for no other purposes.
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