The Odisha Aided Educational Institutions (Appointment of Teachers Second Validation) Act, 1978

 
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The Orissa Aided Educational Institutions (Appointment of Teachers Second 
Validation) Act, 1978 
 
Act 27 of 1978 
 
 
 
 
 
 
 
 
Keyword(s): 
Education Act, Aided College, Aided School, Aided High School, Educational 
Act, Validation Act 
 
 
Orissa Act 
i 5 of 1969. 
ORISSA ACT 27 OF 19% 
'THE ORISSA AIDED EDUCATIONAL 
1NSTITUTXONS ( APPOmMENT 
OF TEACHERS SECOND 
VALIDATION) ACT, 1978 
[ Recei~led tIic ussejli OJ flie Gove~*lr~r 011 tile 3rd 
Ocfobcr 1978, first published i~z crlr 
emiraorrliriary issiie of the Orissa 
Gazette, n'arecl flze 7th Octokr 1978 ] 
AN ACT TO VALIDATE THE APPOINTMENT OF CERTAIN 
TEACHERS OF AIDED EDUCATII3NAL INSTITUTJONS, 
BEING SCHOOLS, IN THC STATE OF OlUSSA 
BE it enacted by the Legislature of the State of 
Orissa in the Twenty-ninth yeor of the Republic of 
India, as foJ10w~:- 
1. (I) This Act nlay be called the Orissa Aided shori 
Educational Institutions ( Appointment of Teachers and 
Second Validation ) Act, 1978. 
(2) It shall extend to the whole of' the Stntc of I j 
Orissa. 
2. Tn this Act, unless the context otherwi~encfinitians I 
requires,- 
(a) "Education Act'' rneans the Orissa Educa- 
tion Act, 1969 ; 
(b) "managiag authority" means the manag- 
ingcommitteeor governing body, as the 
case may be, of an aided educational 
iastitutio~ ; 
(c) words and expressions used in this Act, 
but not deEncd hcrcin, shall have the Sara 
meaning as assigned to then1 respectively 
under tbe Education Act or under the 
Rules and Regulations framed thereunder. 
$1) words and expressions used in this Act but 
~iot dehed herein, shaIl have thc sarnc 
meaning as assigned fo them res~;ectively 
under the Edvcation Act or under the 
Rules and Regulations framed tllereu nder. 
3. Notwithstanding any thing contai ne.f in the V;llidnjon 
Education Act or in the Rules and Regulations Ii1c "~oint- ment OF fram~d thereunder, the appointment of icachcrs cct taio tea- 
belonging to any of the cate~ories specified in the $2 ,?~Do,S. 
-- ---- --.- -- 
+For Statement, of Objects and Reasons sce Orissn Gnzc;te, Extra. 
ordinary, daicd the Sib Septcmbcr, 1978 ( No. 1281 ). 
882 'Xks ORISSA AIDED EDUCATIONAL ~NSTITUTJONS [or. Act 27 of 1978 
~AP~>~IN~MENT OF TEACHERS SECOND VALIDATION) ACT, 1978 
.(sch. ) 
Schedule, of aided educational institutions being 
schools, filade by .the mana~ing authorities of such 
schools during -t.h period between the 1 st April, 1975 
and the 1st December, 1.976 i~th the approval 
whether -prio~ cr sul~scqucnt to t11e appointment of 
the concerned Circle Wspector of Schools in the case 
of High 'Schools and of 't he ,concerned Grcl c Tnspec- 
tor of Schools or District lInspector of Schools in the 
case of Middle English Scools, shall, for all intents 
and purposes, be,tteefiled 'to have bcp 'validly made 
and no , such apfro'i'ntmcnt shall be liable to be 
cl~allengcd ur q~csti~ned,'~dforc any autl~ority or in 
any ,couTt ,of law mrdy on .the grmnd that the 
appointment -wasTnade :othcrbwise -than 'in accordance 
with tfle procedure prescribed by -the !Education .Act 
.and the Rumles .and 3Rc&ulatinns framed fhercuhder : 
Provided $hat mtb* !in :this*scct.ioh shall stpply 
to any teacher so appointed if :he had completed fie 
age of fifty-eight Years b~ the date of ,his,appointment; 
Provided further that in the case of tcachers appo- 
during thc .aFaxsaid ,period .against any {leave 
vacancy or any vacancy caused on account of deputa- 
tion of any teacher for training ,or against a post 
created 'for a specific period, 'tlic provisions of this 
section shall apply only to the perioa of leave or 
deputation o'r the specific period, as the .case may be. 
SCKEDULE 
( See section 3 J 
1. Teachers ,who .by .the date of their &appointment 
possessed the -~~alifications prescd bed under the Edu- 
ation Act or under .the fcgulatbns made by the 
Board of Secondary Ed.~catbn oofistituted under the 
Orissa Secondary Bducstion Act, 1953, as the casep,ri~~g"ly, 
may be. 
2. Teachers who were relieved prior :to the I st 
April, 1975 for undergoing training .and have joined 
during the period between Ihe 1st April, 1975 and the 
1st December, 1976 after successful completion ~f 
training. 
3. Teachers who were releived dul'ing the said 
period .for undergoing training and :have joined after 
successfuI completion.of training. 
4. T~achers who are not trained but -bavc 
acci~~ired sufficient experience in teachihg provided 
~ey get themselves trained within such period as the 
St2tc: Govcsn!~zcnt may h in ;that behalf. 

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