(1)has previously held substantively or officiated in-(i)the same post prior or reduction of its time-scale, or(ii)a permanent post or temporary post on the same time-scale as the unreduced time-scale of the post, or(iii)a permanent post other than a tenure post, or a temporary post, on a time-scale of pay identical with the unreduced time-scale of the post, such temporary post being on the same time-scale as a permanent post, or
