The Odisha Aided Educational Institutions (Appointment of Teachers Validation) Act, 1989

 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The Orissa Aided Educational Institutions (Appointment of Teachers 
Validation) Act, 1989 
 
Act 9 of 1989 
 
 
 
 
 
 
 
 
Keyword(s): 
Education Act, Aided College, Aided School, Aided High School, Educational 
Act, Validation Act 
 
 
ORISSA AIDED BDUOATIONfi INSTITUlqQNS 
(APPoINTMBNT OF TEACHERS VALIDATION) Ad, U89 
TABLE OP CONTENTS 
SecrIm 
1. Short title 
3, Validation of certain appointments 
3 35 
2 r: 
Om Am 9 OF 1989 
L~,~@m--5~EA~,"S~~4E, Pino WS~~QM )' W;X~S~~ (Q!V 
r. ' 
[ Received the assent of rite Governor on the 291h May, 1989, Jirsl published irt 
an extraordinary issue of the' oriesa ~'htte, dated ilte 6rh 1989 ] 
I 
I BE it enacted by the 1egisIature of the State of Orissa in the ~~~i~~h Yeat 
I of the RepubLic of India. as follows :- 
-. ..,.,.. ,: j"" !,\ 41 , 7: 1:;: ;Ye : : > 7': .-"4 
Short tltla " 1. This Act may be calIed the Orissa Aided Edumtiooal Institutions 
[hpjqintmeq!, of Twchep. Vdidati~h) Acf, 1989. ' 
0. f I 
-, .I.. I ' 1 . , -, .- . .P I. . -. ' 
, DcfinltIons 2. Jn this Act, unless , the ' &text otherwise requires;- 
; lo) "4dA. IC?%ge1' yea% . , 3~ %W. $$~%ti~gaC lnztity!ion - . whkh . - ig . q wyege ; 
(b) "Aided SchooS1means an aided educational . institutian .. wbich is a schooI ; 
- 1. .-... - . -- :... , . , . , . . . . . . .:: ,. . 
(e) "Education ~c;' means the 0rib;a Edueatioo Act, 1969 . Orha Act 
15 of 196t 
( d ) "Managing Authority" means the Managing Committee or the Governing , 
i 
Body, as the case may be, of an aided educational institution ; 
( e ) "Selection Board" means the Selection Board constituted under the 
Education Act ; 
(f) words and exprasions used but not defined in this Act, shall have the 
same meaning as respectively assigned to them in the Education Act or in 
the rules or Regulations framed rhereunder. 
Validetlon 3. No~thstanding anything ecntained in the Eduation Act .or in the Rules 
nr certain or Regulations framed thereunder;- 
~pp0iDt- i 
mcots. (a) graduate teachers, lntennediate and matriculafe teachers, physical education 
teachers and classical teachers and Hndi teachers of aided schwfs 
appointed by the managing authorities of buch school< on ad hoc basis 
on or after the 1st December, 1976 but not later than the 31st 
December, 1984 ; 
( b lecturers of aided colleges appointed by the managing authorities of such 
colleges on adhoc basis on or after the rst December, 1976 b~:t not later 
than the 31st December, I984 ; and 
{c) lecturers appointed validly and lawfully in aided wlIeges tiU the 1st 
March, I981 after termination of their ad /toe appointments in Government 
colleges, 
B[who hve rendered service as such teachers or lecturers for a period of atleast 
one year without any break or with a break or breaks in one or more aided 
Schools or Colleges and who were continuing as such teachers or whose services 
have kn terminated after the 3Ist December, 19851 save for misconduct or, as the 
case may be, lecturers validly and lawfully, except those whose appointments have 
been validated by the Orissa Aided Educational Institut~ons [Appointment of Teachers 
Validation) Act, 1981, shall for all intents and purposes, be decmed tc have been 
Orissa Act 
27 of 1981, 
1. For Statement Of Objects and Reasons see Orissa Gazette Extraordinary dated the 
12tb Scptembor 1989 (No. 1323) 
2. Su&[iluttd by the Orissa Aided Educational: Inslitullons (Appointment of tcachers valida1.g n) 
Amendmflt Act, 1989 ( OriSSs Act 18 of 19891, s. 2. 
m '., (, . . -, - 
336 
1 ,--.., :. . . .<,,-:,,.' 
. THE. ORISSA; AIDED BD,UCATIONAL:.INSTIT,~ONS ,r 
'- - k APPOINTMENT OF TBACHE~S- .VALIDA~ON ) *ACT; : 1989 . . .. , ,. 1 .:,,., ~:;.Alj , 
-, , -, 
[ Orissa Act, 9 of 1989i] , 
. .- . . 
I ' : 
, ,. ..,. ., it! .: ',, ,-' . ., , 
\ ' 
. I /. . , 
. . . :.,,(~~r:,13-Conrd.):. , . 
validly and regularly and., no - puch appointment. shall be chdeaged in ang court of law merely on the ground! that,. tbe,, appointment .was , made otheMm than 
in accordance with tble ' prokedure laid 'down in the Education Act and the Rules 
and Regulations framed thereunder ; 
. ,.. - ,.,. ' "1 .,. . , .: 
Provided that the validation of appointments as aforesaid shall no! put person* 
, , .. , 
(i) appointed-as teachers or lefmrers, as the ose may be, during the mod 
, between the 1st December, 1976 and the 31st December, 1984 on the 
recommendation of the Selection Board ; or 
'(ii) *hose rippojatments as tachera or lecture?, &I the ase may be, were 
validated prior to the commencement of tlus Act, 
in a disadvantageous position in any manner whatsoever, 
1. .' '. 
. I 
7 ' 1-'-1 
.. -1 
. T, 

‹ Prev All Odisha acts Next ›