Section 5 in Srinagar Municipal Corporation Class-IV Services (Special Provision) Regulations, 2014
5. Regularization of contractual, consolidated and ad hoc appointee.
- Notwithstanding anything to the contrary contained in any rule/regulations for the time being in force, the ad hoc, contractual or consolidated appointees shall be regularized on the fulfillment of the following conditions:-(i)That he has been appointed/engaged as consolidated tad hod contractual worker by the Competent Authority on need basis;(ii)That he continues as such on the appointed day;(iii)That he possessed the requisite qualifications and eligibility for the post on the day of his initial appointment on contractual, or consolidated basis as prescribed under the recruitment rules governing the service or post;(iv)That no disciplinary or criminal proceedings are pending against him on the appointed day ; and(v)That he has completed seven years of continuous service as such on the appointed day;(vi)Regularization shall be done against clear vacant post:Provided that the regularization of the eligible ad hoc, contractual or consolidated employees under these regulations shall have effect only from the date of such regularization irrespective of the fact that such appointees have completed more than seven years of service on the appointed day or thereafter but before such regularization :Provided further that any contractual or consolidated appointee who is in-service but who has not completed seven years of service on the appointed day shall continue as such till completion of seven years and shall thereafter be entitled to regularization under these regulations.
