The ODISHA SERVICE OF ENGINEERS (VALIDATION OF APPOINTMENT) ACT, 2017.

THE ODISHA SERVICE OF ENGINEERS (VALIDATION OF  
APPOINTMENT)  ACT, 2017. 
TABLE OF CONTENTS 
PREAMBLE :     
SECTIONS:   
   
   1. Short title. 
   2. Definations. 
   3. Validation. 
   
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
No. 2035, CUTTACK, SATURDAY, NOVEMBER  25, 2017/MARGASIRA 4, 1939  
 
 
LAW DEPARTMENT 
NOTIFICATION 
The 24th November, 2017 
 
No.14359–I-Legis-14/2017/L.—The following Act of the Odisha Legisla tive 
Assembly having been assented to by the Governor on the 21st November, 2017 is 
hereby published for general information. 
 
ODISHA ACT  20  OF 2017 
 
THE ODISHA SERVICE OF ENGINEERS (VALIDATION OF  
APPOINTMENT)  ACT , 2017. 
 
AN ACT TO VALIDATE THE ADHOC APPOINTMENT OF ONE ASSISTANT 
ENGINEER MADE TO THE ODISHA SERVICE OF ENGINEERS. 
 
BE it enacted by the Legislature of the State of Odisha in the Sixty-eighth 
Year of the Republic of India as follows :— 
 
1. This Act may be called the Odisha Service of Engineers (Validation of     
Appointment) Act, 2017. 
2.  In this Act, unless the context otherwise requires,— 
      (a) “Government” means Government of Odisha; 
        (b) “Recruitment Rules” means the Odisha Service of Engineers’ Rules,     
1941; and  
 (c) “Service” means the Odisha Service of Engineers. 
 
Short title. 
Definitions. 
 
 
 
 
3. (1) Notwithstanding anything contained in the Recruitment Rules, Shri 
Ashok Kumar Sahoo, Assistant Engineer belonging to the discipline of civil 
who is working as such on adhoc basis in the Water Resource s 
Department, shall be deemed to have been validly and regularly appointed 
under the Water Resource Department of the Government against the 
direct recruitment quota of the service with effect from the date of 
commencement of this Act and, accordingly, suc h appointment shall not be 
challenged in any court of law merely on the ground that such appointment 
was made otherwise than in accordance with the procedure laid down in the 
Recruitment Rules. 
 (2) The service rendered by Shri Ashok Kumar Sahoo, Assistant  Engineer 
on adhoc basis whose appointment is so validated, shall count for the 
purpose of pension, leave and increments, but for no other purpose 
including seniority. 
 
 
By Order of the Governor  
                                                         B.P.ROUTRAY 
         Principal Secretary to Government 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 
Ex. Gaz. 1363-173+180 
Validation. 

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