The ODISHA AIDED EDUCATIONAL INSTITUTION (APPOINTMENT OF TEACHERS VALIDATION) ACT, 1981

SbOJlt title. 
44 
ORJSSA ACT 27 OF 1981 
AIDED BDUCATIONAL lNSTITUTioN 
•ffHE ORNI}~ENT OF TEACHERS VALIDATION) 
(APPOI ACT, 1981] 
Bectl,ed the assent of the G~vernor on the 20th D_ctober 1981, 
1r.rt published in an extraordinary issue of the Onssa Gazette, 
dated the 14th October 1981 ] 
AN Acr TO VALIDATE THB APpOJNTMJ3NT OF CERTAIN 
TBACHl!llS OF AIDBD EDUCATIONAL INSTITUTIONS 
IN THE STATE CF 0RISSA 
Be It enacted by the Lagislature of the State of Orissa in the Thirly•second 
year of the Republic of India, as follows?-
1. This Act may be called the Orissa Aided Educational Institutions 
( Appointment of Teachers Validation ) Act, 1981. 
2. In this Act, unless the context otherwise requires, -
(a) .. aided co11ege" means an aided educational instituation whic~ is a coll~ae, 
(b) "aided school" m~ns an aided educational institution which is a school 
•. Pot Statement of objects and reasons see Omsa Gazette Bxtr~ardtna.ry, dated the 21st 
September, 1981 (No. 1221). 
Validation 
or oertaln 
appolnt­
meots. 
45 
THE oRISS A AID ED E D UCATTON AL IN STITUT ION (AP POIN TME NT 
OF TEAC HE RS VALID ATl O N J ACT, 1081 
[ Or.lesa Act 27 of 1981 ) 
(Sec. 2-3) 
(c) "Education Act" means the Orlssa Education Act , 1969; 
(d) '•Managing authority" means the Managing Committee or the Governing 
Body, as the case may be, of an aided educational institution~ 
(~) .. Selection Board" means the Selection Board constituted 
Education Act; 
under the 
(f) Words and expres~ions used in this Act, but not defined herein, shall 
have the same meaning as assigned to them respectively under the 
Education Act or under the Rules and Regulations framed thereunder• 
3 . Notwithstanding anything contained in the Education Act or in the Rules 
and Regulations framed thereunder,-
Onsaa Act 
15 of 1969. 
(a) graduate teachers, intermediate and matriculate teachers, physical education 
teachers and classical teachers of aided schools appointed by the mana­
ging authorities of such schools on ad hoc basis on or after the hi 
December , 1976 who are continuing as such teachers vaJildly and lawfully 
and 1[have service as such teachers for a period of atleast one year 
without any break or with a break or breaks in one aided school or 
In more than one aided schools to their credit] by the 1st March 1981; 
(b) lecturers of aided colleges appointed by the managing authorities of such 
Colleges on ad hoc basis on or after 1 st December 1976 who are 
continuing as such lecturers validly and lawfully and '[have service as 
such lecturers for a period of atleast one year without any break 
or with a break or breaks, in one aided college or in more than one 
aided college to their credit] by the 1st March 1981; and 
(c) lecturers appainted validly and lawfuJJy in aided Colleges after the 
termination of their ad hoc appointments in Government Colleges who 
have continuous service as lecturers in Government Colleges for a period 
of atleast one year to their credit by the 1st March 1981 ; 
aball, fow all intents and purposes, be deemed to have been validly appointed 
and no such appointm ent shall be liable to be challenged in any Court of Jaw 
m~ly on the ground that the appointment was made otherwise than in accordanc e 
with the procedure prescribed by the Education Act and the Rules and Regu1ations 
framed thereunder z · 
Provided that validation of the appointments as aforesaid shall not put persona 
appointed as teachers or lecturers, as the case may be, dunng the period between 
the 1st December 1976 and 1st March 1981 on the basis of recommendations 
of the Selection Board in a disadvantageous position in any manner whatsoever. 
1. Substituted by the Orissa Aided Educati onal Institutiona (Appointment of Teacnere Valida­
tion) Amendment Act, 1983 (Orissa Act 26 of 1983) 5• 2. (I) 
2. Subsrituted by Ibid s. 2. (ii). 

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