Orissa Technical Education and Training Service (Validation of Appointment of Lecturers) Act, 2003

The Orissa Technical Education and Training Service (Validation of Appointment of Lecturers) Act, 2003

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[Dated 20th December, 2003]

Published vide Orissa Gazette Extraordinary No. 1969 dated 20.12.2003.

No. 16721/Legislative. - The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 13th December, 2003 is hereby published for general information.

An Act to Validate the Appointment of Certain Lecturers of Engineering Schools and Polytechnics.

Be it enacted by the Legislature of the State of Orissa in the Fifty-fourth Year of the Republic of India as follows :

1. Short title.- (1) This Act may be called the Orissa Technical Education and Training Service (Validation of Appointment of Lecturers) Act, 2003.
2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "Lecturers" means the Lecturers appointed to the Service and working in different Government Engineering Schools and Polytechnics;

(b) "Recruitment Rules" means the Orissa Technical Education and Training Service Rules, 1985; and

(c) "Service" means the Orissa Technical Education and Training Service.

3. Validation.- (1) Notwithstanding anything contained in the Recruitment Rules, nine Lecturers as specified in the Schedule, who were appointed to the Service on ad hocbasis by the Government and are continuing as such, shall be deemed to have been validly and regularly appointed in the Service with effect from the date of commencement of this Act and no such appointment shall be challenged in any Court of Law merely on the ground that such appointments were made otherwise than in accordance with the provisions of the Recruitment Rules.

(2) The Lecturers whose appointments are so validated under Subsection (1) shall be treated as entering into the service from the date of commencement of this Act and their past ad hoc service shall only be counted for the purposes of pension, leave and increment and for no other purpose.

(3) The Lecturers whose appointments are so validated under Subsection (1), shall be en block junior to the Lecturers who have been appointed to the service in the respective discipline in accordance with the Recruitment Rules prior to the commencement of this Act.

(4) The inter se seniority among the Lecturers whose appointments are so validated under Sub-section (1) shall be fixed basing on their date of joining as ad hoc Lecturers.

Schedule

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