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State of Uttar Pradesh - Section

Section 8 in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994

8. Reversion.

- Where a person promoted on ad-hoc basis, is not found suitable or whose case is not covered by sub-rule (1) of Rule 4 of these rules, he shall, at once be reverted to his substantive post from which, ad-hoc promotion was made and on such reversion he shall not be entitled to any compensation.Explanation. - Where a person has been given more than one ad-hoc promotions, he shall be reverted to the substantive post from which first of such ad-hoc promotion was made.