Section 4(7) in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994
(7)Where in respect of a person, who is eligible for being considered for regularisation under these rules, a formal departmental inquiry 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 Board shall place its recommendations in a sealed cover and shall mention this fact against the name of the concerned person in the list prepared under sub-rule (5).
