Section 3 in The Bihar Gazetted Officers (Ad-hoc Appointments Regularisation's) Act, 1987
3. Regularisation of the ad-hoc appointments.
(1)All ad-hoc appointments made by direct recruitment to any of the Gazetted Posts by the State Government which were continuing on such ad-hoc temporary basis upto the 30th June, 1980 are excluded from the purview of the Commission regarding any of the matters mentioned in sub-clauses (a) and (b) of Clause (3) of Article 320 of the Constitution of India.(2)Notwithstanding any judgement, decree, order, direction, writ and prohibition issued by any Court or Tribunal against ad-hoc appointment of Gazetted Officer, the services of all Gazetted Officers appointed on ad-hoc temporary basis up to the 30th June, 1986 and are continuing in service are regularised and their appointments shall be deemed to be made on regular basis with effect from the dates of their appointments.
