The ORISSA TECHNICAL EDUCATION AND TRAINING SERVICE (VALIDATION OF APPOINTMENT OF LECTURERS) ACT, 2003

 
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The Orissa Technical Education and Training Service (Validation of 
Appointment of Lecturers) Act, 2003 
 
Act 20 of 2003 
 
 
 
 
 
 
 
 
Keyword(s): 
Lecturers, Recruitment Service, Validation Act 
 
 
ORISSA ACT 20 OF 2003 
THE ORISSA TECHNICAL EDUCATION AND TRAINING SERVICE (VALIDATION 
OF APPOINTMENT OF LECTURERS) ACT, 2003 
I . Shorl title 
2. Definitions 
3. Validation 
527 
'THE ORISSA TECHNICAL EDUCATION AND TRAINING SERVICE (VALIDATION 
OF APPOINTMENT OF LECTURERS) ACT, 2003 
[Received the assent of the Governor on the 13th December 2003, first published In an 
extraordinary issue of the Orissa Gazetle, dated the 20th December 2003 ( No. 1969)l 
AN ACT TO VALIDATE THE APPOINTMENT OF CERTAIN LECTURERS OF 
ENGINEERING SCHOOLS AND POLYTECHNICS. 
BE il enacted by the Legislature of the Sta!e of Orissa in the Fifty-fourth 
Year of the Republic ol India as follows :- 
Snort Me. I. This Act may be called the Orissa Technical Educalion and Training Set- 
vice (Validation of Appointment of Lecturers) Acl, 2003. 
Dclinilions. 2. In this Act, unless the contexl olherwise requires,- 
(a) "Lecturers" means the Lecturers appointed to Ihe Service and 
working in different Government Engineering Schools and 
Polylechnics ; 
(bJ "Recruitment Rules" means the Orissa Technical Education and Train- 
ing Service Rules, 1985 ; and 
(cJ "Service" means the Orissa ~echnical Education and Training 
Service. 
Validarion. 3. (1) Notwithstanding anylhing contained in the Recruilment Rules, nine 
Lecturers as specified in the Schedule, who were appointed to the service on 
ad hoc basis by the Governmenl and are continuing as such. shall be deemed to 
have been validly and regularly appoinled in the service with effect horn the date 
of commencement of this Acl and no such appointment shah be challenged in 
any Courl of Law merely on the ground thal such appointments wcre made olh- 
erwise than in accordance with the provisions of the 17ecruitment Rules. 
(2) The Lecturers whose appointments are so val~dated under sub-section 
ll,.. . (I ) shall be treated as entering into the service from the date of commencement 
, !,;I:;', 
, of this Acr and heir past ad hoc service shall only be counted for the purposes 
.. . . . -- gl pension, leave and increment and for no olher purpose. 
' . (3) The Leclurers whose appointments are so validated under sub-section 
(I), shall be enblock junior to Ihe Lecturers who have been appointed lo'lhe 
service in the respective discipjine in accordance with the Recruitment Rules 
prior to the commencement of [his Act. 
(4) The inlerse seniority among lhe Lecturers whose appointments are 
sa validated under sub-section (1) shall be fixed basing on their date of joining 
as ad lloc Lecturers. 
'For Ihe Bill, see Orissa Gazelle. Extraordinary dabd lhe 27th October, 2003 (No. 1636). 
SCHEDULE 
SI 
Nu. 
Name Posl held 
- - - 
Oate of Order No. and 
birlh date of ad hoe 
appointment 
(Whelher Technical 
or Non-Technical) 
(4) (5) 
5-1 1-1 959 24751n., 
dl. 18-8-1 986 
Shri D. Nayak Lecturer 
Electronics (Technical) 
Smt. P. Milra Lecturer, Math. 8 Science 
(Non-Technical) 
20~6-1955 29744/1., 
dt. f9-11-1982 
Shri B. C. Pattnaik Lecturer, Mechanical 
rechnical) 
10-6-1 960 245251I., 
dt. 18-10-1985 
Shri S. Biswal Lecturer, Physics 
(Non-Technical) 
3-6-1 965 ?6391I., 
dt. 16-1 -1988 
Shri H. Nayak Lecturer, Humanity 
(Non-Technical) 
9-1-1962 163M., 
dt. 16-1 -1988 
Shri A. Acharya Lecturer, Electronics 
(Technical) 
Shri A. K. Panda Lecturer. Electronics 
(Technical) 
4-7-1 965 1 559611 ., 
dt. 24-6-1991 
Shri S. K. Mohanty Leclurer, lnslrument B 
Control (Technical) 
Shaikh Manzar Hussain Lecturer in Pharmacy 
(Technical) 

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