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State of Uttar Pradesh - Section

Section 4 in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

4. Regularisation of ad hoc appointments.

(1)Any employee who-
(i)was directly appointed in a Centralised Service on any post on ad hoc basis on or before May 1, 1983 and is continuing in service, as such, on the date of commencement of these rules;
(ii)possessed requisite qualifications prescribed for regular appointment at the time of such ad hoc appointment; and
(iii)has completed or, as the case may be, after he has completed three years continuous service;
shall be considered for regular appointment in permanent or temporary vacancy as may be available on the basis of his record and suitability before any regular appointment is made in such vacancy in accordance with the relevant service rules or orders.
(2)In making appointments under these rules, reservation for candidates belonging to Scheduled Castes, Scheduled Tribes, Backward Classes and other categories shall be in accordance with the orders of the State Government in force at the time of recruitment.
(3)For the purpose of sub-rule (1), a Selection Committee shall be constituted as under:
(a) Registrar or an officer not below the rank ofAdditional Registrar to be nominated by the Registrar Chairman
(b) An officer to be nominated by the Chairman ofthe Apex Co-operative Society concerned from amongst the officersof the said Society Member
(c) Member-Secretary of the Cadre Authorityconstituted under the relevant Centralised Service Rules Member/Convener
(4)The appointing authority shall prepare an eligibility list of the candidates arranged in order of seniority as determined from the date of order of their initial appointment and, if two or more persons are appointed together, from the order in which their names are arranged in the said appointment order. The list shall be placed before the Selection Committee along with their character rolls, if any, and such other records pertaining to them, as may be considered necessary, to judge their suitability.Note. - If two or more orders are issued on the same date, the person mentioned in the order issued earlier shall be deemed to be senior.
(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, the names in the list being arranged in order of seniority and forward it to the appointing authority.