The Odisha Medical Education Service (Appointment of Junior Teachers) Validation Act, 1993

ORISSA ACT 11 OF 1993 
THE ORZSSA MEDICAL EDUCATION SERVICF, (APPO- OF JUNIOR TEACHERS 
VALIDATION) Am, 1993 
TABLE OF CONTENTS 
I. Short title and commenement 
2. Delinitions 
3. Validation 
 
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The Orissa Medical Education Service (Appointment of Junior Teachers) 
Validation Act, 1993 
 
Act 11 of 1993 
 
 
 
 
 
 
 
 
Keyword(s): 
Assistant Surgeon, Junior Teachers, Recruitment Service 
 
 
ORISSA ACT 11 OF 1993 
THE ORISSA MEDICAL 'EDUCATTON SERVICE (APPOILVTMENT 
OF JUrNIOR TEACHERS VALIDATION) ACT, 1993 
[Ruxivzd the ass.:nt or thr: G~vecnrrr on tb3 4th May 1993, 6r;t pybIished in an extraordinary 
issue of the Orf~sg Gzzette, dr tei the 12th May 19931. 
AN ACr TO VALIDATE T9B APPOINIMENr OF JUNIOR TB.XCH8RS IN THE 6TATB 
BB it emcted by tie Ls:isl.~tgie or the State of Orisrz in the Forty-f~urth Year of the 
Republic of India as follows:- 
Short truo 1. (I) This Act may be called the Orissa Medical Educ~tion Service [App~iatment of 
and 00~- Junior Teachers Validation) Act, 1993. oncement. 
(2) It shall come into force at once. 
mhitioae 2. In this Act, unless the context otherwise requk,- 
(a) "Assistant Surgeon" means the Assistant Surge~ns apgointed to the Orissa Medical 
Service ; 
(b) "Junior T:a:he:s" me.lns ti: Jxai ~r Te3zh:rs a??~in?ei to thc Juaior Tmching 
Posts of the Service ; 
[c) "Re:ruitment Rules" mein; tle O;iss~ Me licd E 1 lz~ti~n Ssrvice (Recruitsent) 
Rules, 1979 ; 
(6) "3ervice1' means the Orissa Me,iical Educalion Service ; ad 
(e) 4'Year" means the caIendar year. 
ValidaLio~ 3. (1) Notwithstanding anything contained in the Recruitment Rules, forty-nine Junior Teachers appointed on ad hoc basis by the Government of Orissa fram out of the regularly 
recnrittd Assistant Surgeons and posted in Medical Colleges of the State during the years 
I980 and 1981 and are cohtinuing as such on the date of commencement of this Act, 
shall, for all intents and purpw, be deemed to have been validly and reguIarly appointed in the 
Service from tbe date of their appointment a6 such and no such appointment shall be chalIenged 
m any Court of law merely on the ground that such appointments were made othemise 
than in accordance with the procedure laid down in tha Recruitment Rules. 
(2) The infer se seniority of the Junior Teachers, whose appointments are 60 validated under 
sukction (I) shsll be determined on the basis of their respective date of appointment as 
such. 
+ For the BiU See Orim Gaze tre, Extraordinary, dated the 5th April I993 (NO. 472) 

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