The Orissa Medical Education Service (Appointment of Junior Teachers Validation) Act, 1993

Orissa Act No. 11 of 1993
The Orissa Medical Education Service
(Appointment of Junior Teachers Validation) Act, 1993
[Published vide Orissa Gazette Ext. No. 601/12 -5-1993-Notfn. No. 6193 -
Legis./11-5-1993]
AN ACT TO VALIDATE THE APPOINTMENT OF JUNIOR TEACHERS
IN THE STATE
Be it enacted by the Legislature of the State of Orissa in Forty fourth Year of the
Republic of India as follows:
1. ( 1) This Act may be called the Orissa Medical Education Service (Appointment of
Junior Teachers Validation) Act, 1993.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires
(a) “Assistant Surgeons” means the Assistant Surgeons appointed to the Orissa
Medical Service;
(b) “Junior Teachers” means the Junior Teachers appointed  to the Junior
Teaching posts of the Service;
(c) “Recruitment Rules” mean the O rissa Medical Education Service
(Recruitment) Rules, 1979;
(d) “Service” means the Orissa Medical Education Service; and (e) “Year” means
the calendar year.
3. (1) Notwi thstanding anything contained in the Recruitment Rules forty -nine Junior
Teachers appointed an ad hoc basis by the Government of Orissa from out of the
regularly recruited Assistant Surgeons and posted in Medical Colleges of the State during
the years 1980 and 1981 and are continuing as such on the date of commencement of this
Act, shall for all intents and purposes, be deemed to have been validly and regularly
appointed in the Service from the date of their appointment as such and no such
appointment shall  be challenged in any Court of Law merely on the ground that such
appointments ware made otherwise than in accordance with the procedure laid down in
the Recruitment Rules.
(2) The inter se seniority of the Junior Teachers whose appointments are so valida ted
under Sub -section (1) shall be determined on the basis of their respective date of
appointment as such.
Short title and
commencement
Definitions
Validation
Short title and
commencement
Definitions
Validation
Orissa Act No. 11 of 1993
The Orissa Medical Education Service
(Appointment of Junior Teachers Validation) Act, 1993
[Published vide Orissa Gazette Ext. No. 601/12-5-1993-N0tfn. No. 6193-
Legis./11-5-1993]
AN ACT TO VALIDATE THE APPOINTMENT OF JUNIOR TEACHERS
IN THE STATE
Be it enactedby the Legislatureof the Stateof Orissain Forty fourth Year of the
Republic of India as follows:
1. (1) This Act may be called the Orissa Medical Education Service (Appointment of
Junior Teachers Validation) Act, 1993.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires
(a) "Assistant Surgeons" means the Assistant Surgeons appointed to the Orissa
Medical Service;
(b) "Junior Teachers" means the Junior Teachers appointed to the Junior
Teaching posts of the Service;
(c) "Recruitment Rules" mean the Orissa Medical Education Service
(Recruitment) Rules, 1979;
(d) "Service" means the Orissa Medical Education Service; and (e) "Year" means
the calendar year.
3. (1) Notwithstanding anything contained in the Recruitment Rules forty-nine Junior
Teachers appointed an ad hoc basis by the Government of Orissa from out of the
regularly recruited Assistant Surgeons and posted in Medical Colleges of the State during
the years 1980 and 1981 and are continuing as such on the date of commencement of this
Act, shall for all intents and purposes, be deemed to have been validly and regularly
appointed in the Service from the date of their appointment as such and no such
appointment shall be challenged in any Coun of Law merely on the ground that such
appointments ware made otherwise than in accordance with the procedure laid down in
the Recruitment Rules.
(2) The inter se seniority of the Junior Teachers whose appointments are so validated
under Sub-section (l) shall be determined on the basis of their respective date of
appointment as such.
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