The ODISHA MEDICAL EDUCATION SERVICE (VALIDATION OF GRADATION LISTS OF JUNIOR TEACHERS) ACT, 1981

ORISSA ACT I7 OF 1988 
[THE ORISSA MEDICAL EDUCATION SERVICE IVALIDATION OF 
GRADATION LISTTS OF JUNIOR TEACHERS) ACT, 19881 
[Received the assent oJ the Governor OII the 28th October, 1988, first pub iisl~ed 
in art extraordinary issrc of~lre Qrissa Gazette, dated fire 3rd Novellfber, 1988 1 
AN ACT TO VALIDATE GRADATION LISTS OF CERTAIN JUNIOR TeACHERS 
BELONGING TO THE ORISSA MEDICAI~ DUCATION SERVICE. 
3e it enacted by the Legislature of thc State of Orissa in the Thirty-ninth Years 
of the Republic of India, as follows !- 
Short title 14) This Act may be ded the Orissa Medical Education Service (Validation 
andcornme- of Gradation Lists of Junior Tacllers) Act, 1988. 
neemcnt. 
(2) Section 3 shall be deemed to have come into form on lhe 13th day of 
August, 1979, and the remaining provisions of this Act shall be deemed to 
have come into force on the twenty-first day of July, 1988. 
miinItlons 2. In tbis Act, unless the context otherwise requires,- 
(a) "Junior Teachers" means the Ju aior Teachers appointed to the Junior Teaching 
Posts of the Service; 
ib) "Recruitment Rules" means the Orissa Medid E?du=tion Service (Recruit- 
menl) Rules, 1979; 
(c) "Servioc" means the Service as defined in the Recruitment Rules. 
htndwnt 3. Tn RuIc 3 of the Recruitment Rules, for clause (g), the following clause shall be 
of Recruit- substitutd, namely :- 
meat Ruloe. 
'(g) "Selection Committee" means the Selection Committee in existcnm from 
time to time during thc pcriod between the 1st December 1960 and 22nd 
. Septemkr 1973 to select persons for appointment to the Junior Teaching 
Posts;'. 

THE ORTSSA MEDICAL EDUCATlON SERVl CE ( VALIDATION OF 
GRADATION LIST OF JUNIOR TEACHERS ) ACT, 1988 
[ Orissa Act I7 of 1988 1 
VaHdation 4. Notwithstanding any judgement, decree or odrer of any court or tribunal or 
other authority. the gradation lists prepared in pursuance of cIause ($1 of sub-rule 
t2) of Rule 8 of theRecruitment Rules in respect of the Junior T~chers appointed in 
pursuance of the recommendations of the Section Committee ln exxstence from trme 
to time during the pa iod between 1st D:cemb;r 1960, and 22nd epe1mb2r 1913 sball, 
for all intents and purposes, b: d:ern:d to havc b:en validly and effectively prepared 
as ifclause (g) of rule 3 of Lhe Rxruitment Rules as amenaed by section 3 were 
inforce at all ma-arid times when such gradation lists wzre prepared, and accordingIy, 
no suit or other Iegal proceeding shall b: instituted, maintained or continued in any 
court OT tnbunal or bzfore other authority merely on tbe ground that those lists 
were prepared on the basis of the placement givcn by the Selection Committee not 
constituted by Government inaceordance with the provisions contained in the 
Recruitment Rulwj as stood prlor to the amendment made under section 3 : 
Provided that nothing contained in this section shall afkt the jurisdiction of the 
Orissa Public Service Commiss~on under subrule (2) d nrIe 8 of the Rzcmitment 
Rules in detrmining the interse seniority. 
5. The Orissa Medial Educration Semi= (Validation of Gradation Lists of Junior m,m 
Teachers) Ordinance, 1988 is hereby repealed. 
E?? 
dpm. 

‹ Prev All Odisha acts Next ›