Section 3(k) in U.P. Prison Administration and Reforms Department Ministerial, Stenographer and Co-Related Service Rules, 2007
(k)"substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the service, made after selection in accordance with the rules, and, if there were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;
