Orissa Textile and Sericulture Service (Validation of Appointment of Assistant Director of Textiles) Act, 2005

The Orissa Textile and Sericulture Service (Validation of Appointment of Assistant Director of Textiles) Act, 2005

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[Dated 29th April 2006]

Published vide Orissa Gazette Extraordinary No. 568 dated 29.4.2006.

No.6010/Legislative. - The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 23rd April 2006 is hereby published for general information.

An Act to validate the Ad Hoc Appointment of Assistant Director of Textile made to the Orissa Textile and Sericulture Service.

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

1. Short title.- This Act may be called the Orissa Textile and Sericulture Service (Validation of Appointment of Assistant Director of Textiles) Act, 2005.
2. Definitions.- In this Act, unless the context otherwise requires,-

(a) "Government" means the Government of Orissa;

(b) "Recruitment Rules" means the Orissa Textile and Sericulture (Method of Recruitment and Conditions of Service) Rules, 1993;

(c) "Service" means the Orissa Textile and Sericulture Service; and

(d) "Year" means the calendar year.

3. Validation.- (1) Notwithstanding anything contained in the Recruitment Rules, Shri Prasanna Kumar Gantayat, who is a Textile Engineer, appointed as Assistant Director of Textile in the Service on ad hocbasis by the Government in Textile and Handloom Department on the 1st day of January, 1999 and continuing as such shall be deemed to have been validly and regularly appointed to the service against the direct recruitment quota under the said Department with effect from the date of commencement of this Act and, accordingly no such appointment shall be challenged in any Court of law merely on ground that such appointment was made otherwise than in accordance with the procedure laid down in the Recruitment Rules.

(2) He shall been en block junior to those who will be appointed as Assistant Directors of Textiles to the service in accordance with Rule 5 of the Recruitment Rules in the year of the commencement of this Act.

(3) The period of ad hoc service rendered by the said Assistant Director of Textile prior to commencement of this Act shall be counted for the purpose of pension, leave and increment and for no other purposes.