The ODISHA EMPLOYEES' STATE INSURANCE MEDICAL SERVICE (VALIDATION OF APPOINTMENT) ACT, 1994

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[.Received thc assent of the ~overnr I* on the I st Dccember 1994, fint published - , 
in an extraordinary issue of the Orissa Gazette, dated the 8rh, December 1994 ] 
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- AN ACT TO VALmATR TEIB APPOINWNT OF CeRTAlN JNSWNCB MITDICAL, OlTlC%RE .. - , 
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,UNDER W E~~E'LoYBBB' STATB lNSURANCR SCREW, ORLGSA. 
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E lt enacted by the LegisIature of the stat= of Orissa in the Forty-hfih Year -: 
I of the Republic of India E6 follows :- . . 
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Short dtlo. I. Tbis Act may be called tho Orissa Employees' State Insurance .Medical - - , 
1 .Senice (Validation of Appointment) Act, 1994. 
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~c60itIon~. 2. In this Act, unless the contexb otherwise requires- ; - 
(a) "G overomeat" means Goverhment of Orissa; 
(b)"recruitme~~t rules" mwne the Orisa Employees' State Insurance - 
Medical Service (Recruit~ent) Rules, 1970; 
(c) "Ser~ice'~ means the Orissa ~rn~lbyed' State Insurance Medical Service 
. under lhe Employees' Slate Insaranoc Scheme; and 
'(4 "year" means the calendar y&r. 
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Validation 3. (1) Notwithstanding anything contained in the recruitment , rules, thirteen 
Insurance Medical Officers including one Dentist, who werl: appointed to the ' 
- Service on ad hoe ba4s by rhe. Government in the Labour & Employment 
De artmeat during the years 1983 to 1988, without recummendaticn the ' 
Ofissa Public Service Commission, 2nd are continui~lg as .s~rch, shall be dmmed 
to have been validly and. regularly appointed to Clals 11 grade of the Service, as 
direct with effect from the date of commenccment '- of this Act and, 
accordingly, no such appointment shall be challenged in any Court c f Law 
merely on thcmground -that it was mudc otherwise than in accordance with the 
procedure laid down in the rec~uitment rules. 
(21 The inrer se seniority of the insurance Medical Officers whose appcidments 
are so val:dated under sub-seclion (I1 shall be determined according to the 
totd lcngh of service (with or wilhout br~bk6) rendercd by ~hcm on ad 11oc basis 
prior to the commenccment of this Act and rhey shall be enblt ck ju~ior to the 
Insurance Meuital Oficers appointed to Class-11 grade cf the Service in 
accordance with the recruitment rriles prior to. such ccmmencement. 
- (3) The services rendered by the said thirteen Insurance Medical O5cers 
- on ad IIOC basis prior to the commcncemcnt of this Act shall, subj~t to the 
provisions lo sub-sect~on (21, count for all purposes. 
*For the Bill see Onssa Gazette Ex?aordinary, dated the 22nd July, 1994 
WO. 881). ' 1. 

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