Section 25 in U.P. Jail (Group A and B) Service Rules, 1982
25. Criteria for crossing efficiency bar.
(1)No Inspector-General of Prisons or Additional Inspector-General of Prisons who is a member of the Services shall be allowed to cross the efficiency bar unless he has adequate administrative control and effective supervision over the matters relating to prisons, his work and conduct are found to be satisfactory and unless his integrity is certified.(2)A person not covered by sub-rule (1) shall not be allowed to cross-(i)the first efficiency bar unless his work and conduct are found to be satisfactory, and unless his integrity is certified; and(ii)the second efficiency bar unless he has worked diligently and to the best of his ability, his work and conduct are found to be satisfactory and unless his integrity is certified.
