Section 4(1) in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994
(1)Any person who-(i)was appointed by promotion on ad-hoc basis before January 1, 1985 and is continuing in service either on the post on which he was so promoted or on an equivalent or higher post on the date of the commencement of these rules;(ii)was eligible for regular promotion on the date of ad-hoc promotion;(iii)has completed or, as the case may be, after he has completed three years service on the post or posts, referred to in clause (1),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.
