Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Mining And Geology Service (Validation Of Appointment) Act, 2003 [20 December 2003] CONTENTS 1. Short Title 2. Definitions 3. Validation SCHEDULE 1 :- SCHEDULE I Orissa Mining And Geology Service (Validation Of Appointment) Act, 2003 [20 December 2003] AN ACT TO VALIDATE THE AD HOC APPOINTMENT OF CERTAIN MINING OFFICERS MADE TO THE ORISSA MINING AND GEOLOGY SERVICE BE it enacted by the Legislature of the State of Orissa in the Fifty- fourth Year of the Republic of India as follows :- Published vide Orissa Gazette Ext. No. 1974 dated 22.12.2003. 1. Short Title :- (1) This Act may be called the Orissa Mining and Geology Service (Validation of Appointment) Act, 2003. 2. Definitions :- In this Act unless the context otherwise requires, (a) "Government" means Government of Orissa; (b) "Recruitment Rules" means the Orissa Mining and Geology Service Rules, 1976; (c) "Service" means the Orissa Mining and Geology Service; and (d) "Year" means the Calendar year. 3. Validation :- (1) Notwithstanding anything contained in the Recruitment Rules, seven numbers of Mining Officers belonging to the discipline of Mining Engineering as specified in the Schedule with their names, dates of birth, dates of appointment, working in Steel and Mines Department on ad hoc basis since the date of such appointment, shall be deemed to be validly and regularly appointed under the Steel and Mines Department of the Government against the direct recruitment quota of the service 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 the ground that such appointments were made otherwise than in accordance with the procedure laid down in the Recruitment Rules. (2) The inter se seniority of the Mining Officers whose appointments are so validated shall be determined according to their dates of appointment on ad hoc basis as mentioned in the Schedule and they shall be enblock junior to the Mining Officers appointed to the service in their cadre in accordance with the provisions of the Recruitment Rules, prior to the commencement of this Act. (3) The services rendered by the Mining Officers whose appointments are so validated, prior to the commencement of this Act, shall, subject to the provisions in Sub-section (2), count for the purposes of their pension, leave and increment and for no other purpose. SCHEDULE 1 SCHEDULE I