Section 4 in The Bihar Gazetted Officers (Ad-hoc Appointments Regularisation's) Act, 1987
4. Regularisation and validation of ad-hoc appointments.
- Notwithstanding any law, rule or regulation regarding the recruitment to the Gazetted Posts in the State, the ad-hoc appointments of the Gazetted Officers shall be deemed to be regular and valid from the dates of their appointments.
