Section 4 in The U.P. Secondary Education Department Regularisation of Ad Hoc Appointments on the Post of Trained Graduate Teachers Rules, 2001
4. Regularisation of ad hoc appointments
. - (1) Any person who -(i)was directly appointed on the post of Trained Graduate teacher in a Government school on ad hoc basis before August 7,1993 and is continuing in service as such, on the date of commencement of these rules;(ii)possessed requisite qualifications prescribed for regular appointment to the post of Trained Graduate teacher at the time of such ad hoc appointment; and(iii)has completed or, as the case may be, after he has completed three years service as such shall be considered for regular appointment in permanent or temporary vacancy, as may be available, on the basis of his record and suitability before any regular appointment is made in such vacancy in accordance with the relevant service rules or orders.(2)In making regular appointment under these rules, reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be made in accordance with the orders of the Government in force at the time of recruitment.(3)For the purpose of sub-rule (1), the appointing authority shall constitute a Selection Committee.(4)The appointing authority shall prepare an eligibility list of the candidates, arranged in order of seniority as determined from the date of order of appointment and, if two or more persons are appointed together from the order in which their names are arranged in the said appointment order.(5)The list shall be placed before the Selection Committee along with their character rolls and such other records, pertaining to them as may be considered necessary to judge their suitability. The Selection Committee shall consider the cases of the candidates on the basis of their records, referred to in sub-rule (4).(6)The Selection Committee shall prepare a list of selected candidates, the names in the list being arranged in order of seniority and forward it to the appointing authority.
