Section 3(1) in The Bihar Gazetted Officers (Ad-hoc Appointments Regularisation's) Act, 1987
(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.
