Section 4(1) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985
(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.
