Section 4 in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994
4. Regularisation of ad-hoc promotion.
(1)Any person who-(i)was appointed by promotion on ad-hoc basis before January 1, 1985 and is continuing in service either on the post on which he was so promoted or on an equivalent or higher post on the date of the commencement of these rules;(ii)was eligible for regular promotion on the date of ad-hoc promotion;(iii)has completed or, as the case may be, after he has completed three years service on the post or posts, referred to in clause (1),shall be considered for regular appointment by promotion in permanent or temporary vacancy as may be available on the basis of record and suitability before any regular appointment by promotion is made in such vacancy in accordance with the relevant service rules or orders.(2)In making regular appointment under these rules, reservation for candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be made in accordance with the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 and the Uttar Pradesh Public Services (Reservation for Physically Handicapped Dependents of Freedom Fighters and Ex-servicemen) Act, 1993, as amended from time to time.(3)For the purpose of the sub-rule (1), the Government shall constitute a Selection Board for all or any Zila Panchayats.(4)The appointing authority shall, having regard to the provisions of sub-rule (1), prepare an eligibility list of the candidates arranged in order of seniority, and place it before the Selection Board alongwith their character rolls and such other record, pertaining to them as may be considered proper.(5)The Selection Board shall consider the cases of candidates on the basis of the records, referred to in sub-rule (4).(6)The Selection Board shall prepare a list of selected candidates arranged in order of seniority and forward the same to the appointing authority.(7)Where in respect of a person, who is eligible for being considered for regularisation under these rules, a formal departmental inquiry is pending or there is an order of the Court on account of which or for any other reason it is not possible to make regular appointment by promotion of such a person. Selection Board shall place its recommendations in a sealed cover and shall mention this fact against the name of the concerned person in the list prepared under sub-rule (5).
