Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Aided Educational Institutions (Appointment Of Hindi Teachers Validation) Act, 1992 1 of 1993 [07 January 1993] CONTENTS 1. Short Title 2. Definitions 3. Validation Orissa Aided Educational Institutions (Appointment Of Hindi Teachers Validation) Act, 1992 1 of 1993 [07 January 1993] AN ACT TO VALIDATE THE APPOINTMENT OF HINDI TEACHERS OF AIDED HIGH SCHOOLS IN THE STATE BE it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:- For the Bill, See Orissa Gazette Extraordinary, dated the 11th November 1992 (No. 1521)] 1. Short Title :- This Act may be called the Orissa Aided Education Institutions (Appointment of Hindi Teachers Validation) Act, 1992. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) "Aided High School" means an Aided Educational Institution which is a High School; (b) "Education act" means the Orissa Education Act, 1969(Orissa Act, 15 of 1969); (c) "Selection Board" means the Selection Board constituted under the Education Act; and (d) Words and expressions used in this Act but not defined herein shall have the meanings respectively assigned to them in the Education Act or in the Rules and Regulations framed thereunder. 3. Validation :- Notwithstanding anything contained in the Education Act or in the Rules of Regulations framed thereunder, Hindi Teachers of Aided High School appointed by the respective Managing Committees of such Schools on or after the 1st January, 1985 but not later than the 31st December, 1991 without the recommendation of the Selection Board as required under the Education Act, who have completed at least one year of service as such with or without break or breaks having the requisite qualifications and are continuing/ as such, shall for all intents and purposes, be deemed to have been validly and regularly appointed, 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 procedure laid down the Education Act and the Rules and Regulations framed thereunder: Provided that the validation of appointments as aforesaid shall not put persons- (i) appointed as Hindi Teachers of Aided High Schools during the period between she 1st December, 1976 and the 31st December, 1991 on the recommendation of the Selection Board; or (ii) whose appointment as Hindi Teachers in Aided High Schools w ere validated prior to the commencement of this Act, in a disadvantageous position in any manner whatsoever.