Section 5A(2) in U.P. Urban Planning and Development Act, 1973
(2)Upon creation of a Development Authorities Centralised Service, a person serving on the posts included in such service immediately before such creation, not being a person governed by the U.P. Palika (Centralised) Services Rules, 1966. or serving on deputation, shall, unless he opts otherwise, be absorbed in such service-(a)finally, if he was already confirmed in his post, and(b)provisionally, if he was holding temporary or officiating appointment.
