Section 5A(2) in The U. P. Industrial Area Development Act, 1976
(2)Upon creation of an Industrial Development Authorities Centralised Service, officer or employee serving on the posts included in such service immediately before such creation, not being a person governed by the Uttar Pradesh Palika (Centralised) Services Rules, 1966 or serving on deputation, shall, unless he opts otherwise, be absorbed in such service, -(a)finally, if he was already confirmed in his post, and(b)provisionally, if he was holding temporary or officiating appointment.
