Section 112(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)[ Notwithstanding anything contained in the preceding sub-sections (1), (2) and (3) or in any other provision of the Act, the State Government may by rules also provide for regularisation of temporary and ad hoc appointments, made before the prescribed date, without consultation with the State Public Service Commission.] [Inserted by U.P. Act 15 of 1983 (w.e.f. 29-11-1982).]
