The ODISHA SUB-ORDINATE EDUCATION SERVICE (VALIDATION OF APPOINTMENT) ACT, 1982

ReN ad 4. (1) The Orissa Grama Panchayats (Reduction -of Term of Office and Ofism 
*vinm Postponement of Elections) Ordinance, 1981 is hereby repealed. Ordinanar 
- ,. , - . - : ; No. 7 of 
1981. 
(2) Notwithstanding. such repeal. anything done or any' actiod . taken undu 
the said Ordinance sball be deemed to have been issued, done or taken under 
this Act. 
ORISSA ACT 6 OF 1982 ,- 
*THE ORlSS A SUB-ORDINATE EDUCATION SERVICE (VALIDATION 
OF APPOINTMENT) ACT, 1982 
-, 
[Received the assent of the Governor on the 31st qrch, 19826rst. pubkihed 
in an extraordinary issue of the Orissn Gazette, dated the 3rd April 19821 
AN ACT TO VAWDATE CERTAIN APPOINTMENTS MADE IN 
THE OBISSA SUB-ORDINATE EDUCATION SERVICES.. , 
Be it enacted by the Legislature of the State of Orissa in the thirty-third Year 
of the Republic of India, as follows :- , ' 
Gbort Ma I. (1) This Act may be called the Odssa Subordinate Education Service end (Validation of Appointment) Act, 1982. ,. 1 . Co-op 
me 
(2) It shall be deemed to have come into force on the 25th day of J-ry, 
1982. 
2. ln this Act, unless the wntext otherwise requ&,- 
(a) "Eduation Senice Rules" means the Orissa Subordinate Edwtion 
Service (Gened Branch) Rules, 1972; 
(b) "Service!' means the Junior -Grade of the Orissa Subordinate Education 
Seriice (General Branch) comprising of the posts of Assistant Teachers, 
Headmasters of Middle English Schools and Sub-Inspectors of Schools; 
, ., 
(c) words and expressions used in this Act, but not de6ned herein, shall 
have the same meaning as assigned to them respectively under the 
Education Service Rules. 
3. ~otwithstapding aflm contained in the Eduation Service Rules or 
in any ludgemmt, decree or order of any Court,-- 
(a) all appomtmeots made to the Service during the period between 
the 14th September, I972 and the 2lst September, 1977 by way of 
promotion by selection from the members of the Lower Subordinate 
Edutration Service shall. for. all intents and purposes, be deemed 
to have been validly made; 
(b) the principles followed and the procedure adopted! in ,making such 
appointment shall, for all intents and purposes, be deemed to be 
forming part of this Act and to have been' in force during the 
aforesaid period, 
and no such appointment shaU be liable to be challenged in any Court of Law 
merely on the ground that the appointment was made othenvise than in accordance 
with the Education Service Rules. 
Repeal. 4. The Orissa Subordmte Eduation Service (Validation of App~intment}~~ Ordinance, 1982 is hereby repealed. 0- 
No. 1 of 
1982 
*For Satema! of ObjocLs and Reason8 EM 0s- Qette, Bxtr~rdlnary, dabd the 5th March 
1982 INo. 301). 

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