The ORISSA SERVICE OF ENGINEERS (VALIDATION OF APPOINTMENT) ACT, 2002

ORISSA ACT 9 OF 2003 
* THE ORISSA SERVICE OF ENGINEERS (VALIDATION OF 
APPOINTMENT) ACT, 2002 
[ Received the assent of Ihe Governor on the 5th February 2003, first 
published in an extraordinary issue of the Orissa Gazetle. dated the 15th 
February, 2003 (No. 21 8) ] 
AN ACT TO VALIDATE THE AD HOC APPOlNTMENT OF CERTAIN 
ASSISTANT ENGINEERS MADE TO THE ORISSA SERVICE OF 
ENGINEERS. 
BE it enacted by the Legislature of Ihe State of Orissa in the Fifty-third . 
Year of the Republic of India as follows :- 
Shon litle. 1. This Act may be called the Orissa Service of Engineers (Validation of . 
Appointment) Act, 2002. 
Dafinilions. 2. In this Act unless tha context otherwise requires,- 
(a) "Government" means Government of Orissa ; 
(6) "Recruitment .Rulesw means the Orissa Service of Engineers' 
' Rules, 1941 ; 
(cJ "Service" means the 0rissa Service of Engineers ; and 
(d) "Year" means the Calendar Year. 
Validalion. 3. (1) Notrvithstanding anylhing wnlained in the Recruilment Rules, seven 
hundred ninety-nine Assistant Engineers belonging to the discipjine of Civil, 
fifty-seven Assistant Engineers belonging to the discipline of Mechanical and 
henty-five Assistant Engineers belonging to the discipline of Electrical as 
specified in the Schedule with their names, dates of birth, dates of 
appointment and the name of the Departments under which they are working 
on ad hoc basis since the date of such appointment shall be deemed to be 
validly and regularly appointed under their respective Deparfrnent of Ihe 
Government against the direct recruitment 'quota of the service with effect 
from the date of commencement of this Act and, accordingly, no such'appoint- 
ment shall be challenged in any court of law merely on the ground that such 
appointments were made otherwise than in accordance with- the procedure 
laid down in the Recruitment Rules. . 
(2) The inter se seniority of the Assistant Engineers whose 
appointments are so validated shall be determined according to Iheir dales of 
appointment on ad hoc basis as menlioned in (he Schedule and lhey shall be 
enblock junior to the Assistant Engineers of that year appointed to the service 
in the respective discipline in their cadre in accordance with the provisions of 
the Recruitment Rules. 
(3) The services rendered by the Assistant Engineers whose 
. appoinlments are so validaied, prior to the commencement of this Acl shall, 
subject to the provisions in sub-section (2), .count for-the purposes of their 
pension. leave and increment and for no other purpose. 
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For he Bill see Oriss8 GazeHe. Extraordinary, daled me 

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