The ORISSA MERGED TERRITORIES PETITIONWRITERS'CONTINUANCE OF LICENCES ACT, 1951

64
ORISSA ACT XXV OF
THE ORISSAMERGEDTERRITORIES'PETITIONWRITERS'CONTINUANCE
OF LICENCES ACT, 1951
Beceieed of the Covernorow the9th Augugt 1951,first pubU8hadin at?
eziræordinary"gueof theOrissa,Gazette,datedthe14thAugust1951]
0T or PETITION WRITBBS IN
TEBBITOBXES A LIMITED PERIOD
BEREAS it ig expedient to provide for the oontinu-w anoe,during a limited period, of licencesof the petition
writers in the merged ;
It is herebyenactedas follows
1. (l) ThisAct may be calledthe OrissaMergedTerri.Short title,
extent and tories'. Petition Writers' Continuance of LicencesAct, 1951.
commence.
(2) It extendsto whole Of the mergedterritoriesof thement
State of Orissa.
(3) It shallbedeemedto havooomeinto force on the 13t
July 1951.
2. In thi8 Act unlessthere is anything repugnant in theDefinitions
subject or contexts—
(i) petition writer meanso personcarrying on hisas euch under the terms ond conditions of o valid
licencein anyof the mergedterritoriesof the State of Orissa
duringtheperiodfromthe1stJanuary1948to the 30th June
1951 ;
(ii) præcribed' meansprescribedby rule madø by
the Higb Court under this Act.
3. A petitionwritershall,subjectto the presoribedrule'Eight to
continue beentitledto continuehis professionas such till the 30thprofession June 1956.
Privileges of 4. Notwithstanding anything containedin any low or
petition
writers
Power of
High Court
to make
rules
rules for the time being in force a petition writer shall, during
a periodof fiveyearafromthecommencementof this Aot, beentitledto &ppearat the Mukteershipexaminationconducted
by the High Courtin the Oriyalanguage.
5. The petition writers shall be governed by such rules as
the High Court may fpm time to time make asregards contrd.
disciplineand conditionsof their licences.
Searchable PDF created by OCR.space (Free Version)

‹ Prev All Odisha acts Next ›