Section 4(1) in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016
(1)If he holds/fulfils the educational qualification for the post of lecturer as mentioned in the Uttar Pradesh Higher Education (Group A) Service Rules, 1985, as amended from time to time and has put in at least five years service as Contractual Lecturer in a Government Degree College on the date of regularisation but not appointed after December 31, 2008;
