Section 8 in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016
8. Appointment.
- Subject to the provisions of Rule 6, the appointing authority shall issue the orders of regularisation of Contractual Lecturers in the same order in which their names have been arranged in the list prepared under sub-rule (5) of Rule 6. The Contractual Lecturer shall be deemed to have been substantively appointed on the post on the date of which the order of regularisation has been issued, and not from any previous date.
