The ORISSA MINING AND GEOLOGY SERVICE (VALIDATION OF APPOINTMENT) ACT, 2003

 
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The Orissa Mining and Geology Service (Validation of Appointment) Act, 
2003 
 
Act 21 of 2003 
 
 
 
 
 
 
 
 
Keyword(s): 
Recruitment Service, Validation Act 
 
 
529 
ORISSA ACT 21 OF 2003 
THE ORISSA MINING AND GEOLOGY SERVICE (VALIDATION OF 
APPOINTMENT) ACT, 2003 
PREAMBLE: , 
SECTIONS : 
1. Shod lille 
2, Definilions 
3. Validation 
SCHEDULE 
530 
*THE ORtSSA MINING AND GEOLOGY SERVICE (VALIDATION OF 
APPOINTMENT) ACT, 2003 
[Received Ihe assent of the Governor on the 15th December 2003, first published in an 
extraordinary Issue of the Orissa Gazette, dated the 22nd December 2003 ( No. 1974)] 
AN ACT TO VALIDATE THE AD HOCAPPOINTMENT OF CERTAIN MINING 
OFFICERS MADE TO THE ORISSA MINING AND GEOLOGY SERVICE. 
BE it enacted by the Legislature of the State of Orissa in lhe Filty-fourth 
Year of the Republic of India as follows :- 
Short lille. 1. This Acl may be called the Orissa Mining and Geology Service 
(Validation of Appointment) Act. 2003. 
Oelinit~ons, 2. In this Act, unless the contexl otherwise requires.- 
(a) "Government" means the Government of Orissa ; 
(bJ "Recruitmenl Rules" means the Orissa Mlning and Geology Service 
Rules. 1976 : 
(cJ "Service" means the Orissa Mining and Geology Service ; and 
(dl "Year" means the Calendar year 
3. (1) Nolwilhstanding anything contained in the Recruilment Rules, seven 
numbers of Mining Officers belonging to the discipline of Mining Engineering as 
specified in the Schedule with lheir names. da:es of birth. dates of appoinlment. . 
working in Sleel and Mines Department nn ad hoc basis since the dale of such 
appointment, shall be deemed to be validly and regularly appointed under the 
Steel and Mines Department of Ihe Government againsl the direct recruitmenl 
- quota ol Ihe service with effect from the date of commencement of this Act and, 
accordingly, no such appointment shall be challenged in any court of law merely 
on Ihe ground thal such appoinlments were mademotherwise than in accordance 
with the procedure laid down in the Recruitment Rules. 
(2) The inferse seniority of the Mining Officers whose appoinlments are 
so validated shall be delermined according to their dates of appointment on 
ad hoc basis as menlioned in the Schedule and they shall be enblock junior lo 
the Mining Officers appointed to tht service in their cadre in accordance with 
the provisions of Ihe Recruitment Rules. prior to the commencement of 
this Acl. 
(3) The services rendered by the Mining Officers whose appointmenls 
are so validated, prior to the commencement of this Acl, shall. subject to the 
provisions in sub-section (21, count for Ihe purposes of their pension, leave 
and increment and for no other purpose. 
'For the Bill. See Ohsa Gozcttc. Erljaordinary. dated the 271h Oclober. 2004 (No. 1635) 
LIST OF THE MINING ENGINEERS APPOINTED AS MlNlNG OFFlCERS 
ON AD HOC BASIS IN THE STEEL AND MINES DEPARTMENT 
SI. No. Name of the 
as per Mining Off~cers 
gradation 
list 
Date of Order No. and date of , 
birth ad hoc appointment 
(3) (4 1 
- 
1 Shri Sushanta Kumar Nayak . 28-1-1959 9075, dated 26-10-1 998 
2 Shri Suresh Kumar Sahu 27-5- 1964 9075, dated 26-10-1 998 
3 Shri Biswanalh Mohanla 1-1 2-1 963 9075, daled 26- 10- 1998 
4 Shri Ramesh Chandra Mohallick 27-4-1965 9075, dated 26-10-1998 
5 Shri Bijoy Kumar Sahoo 26-2-1 965 9075, daled 26-1 0-1 998 
6 Shri Pravat Kurnar Ojha 13-1 2-1961 9075, dated 26-10-1 998 
7 Shri Gangadhar Lenka , 3-5-1 966 9075, daled 26-1 0-1 998 

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