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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Secondary Education Department Regularisation of Ad hoc Promotions on the Post of Lecturer in Government Intermediate Colleges Rules, 2001

(1)Any person who-
(i)was appointed by promotion on the Post of Lecturer in a Government Intermediate College on ad hoc basis before August 7, 1993 and is continuing in service as such, on the date of the commencement of these rules;
(ii)was eligible for regular promotion on the Post of Lecturer on the date of ad hoc promotion; and
(iii)has completed or, as the case may be, after he has completed three years' service on the Post of Lecturer, shall be considered for regular appointment by promotion in permanent or temporary vacancy as may be available, on the basis of record and suitability before any regular appointment by promotion is made in such vacancy in accordance with the relevant service rules or orders.