Section 4 in The U.P. Secondary Education Department Regularisation of Ad hoc Promotions on the Post of Lecturer in Government Intermediate Colleges Rules, 2001
4. Regularisation of ad hoc promotion.
(1)Any person who-(i)was appointed by promotion on the Post of Lecturer in a Government Intermediate College on ad hoc basis before August 7, 1993 and is continuing in service as such, on the date of the commencement of these rules;(ii)was eligible for regular promotion on the Post of Lecturer on the date of ad hoc promotion; and(iii)has completed or, as the case may be, after he has completed three years' service on the Post of Lecturer, 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 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 consideration under sub-rule (1).(3)For the purpose of sub-rule (1), the appointing authority shall constitute a Selection Committee and consultation with the Commission shall not be necessary.(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 on the post from which promotion was made, and place it before the Selection Committee along with their character rolls, including the confidential entries given after ad hoc promotion, and such other records, pertaining to them, as may be considered necessary to assess their suitability.(5)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, arranged in the same order of seniority as is referred to in sub-rule (4), and forward it to the appointing authority.(7)Where in respect of any person, who is eligible . for being considered for regularisation under these rules, a formal departmental enquiry 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 Committee shall place its recommendation in a sealed cover and shall mention this fact against the name of the concerned person in the list prepared under sub-rule (6).
