Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(5)(i) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980

(i)the first efficiency bar unless the officer with whom he is attached certified that his work and conduct as a stenographer have been satisfactory and unless his integrity is certified;