Section 69B(4) in The U.P. Municipalities Act, 1916
(4)[ Notwithstanding anything contained in the preceding sub-sections (1), (2) and (3) or any other provision of the Act, the State Government may by rules also provide for regularisation of temporary and ad hoc appointments made before the prescribed date, without consultation with the State Public Service Commission.] [Inserted by U.P. Act No. 15 of 1983.][Explanation. - For the purposes of this sub-section it is clarified that services common to the Nagar Panchayats and Municipal Councils or Nagar Panchayats, Municipal Councils, Municipal Corporation and Jal Sansthans in the districts of Garhwal and Kumaon Divisions of the State may be created.] [Inserted by U.P. Act No. 12 of 1994.]
