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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(4)No Superintendent, Grade-II, Senior Assistant, Senior Clerk, Senior Auditor, Auditor, shall be allowed to cross-
(i)The first efficiency bar unless by his knowledge of rules and by his efficiency his work and conduct have been found to be satisfactory and his integrity is certified.
(ii)the second efficiency bar unless he has shown marked improvement in his efficiency and has exercised effective supervision (in case of persons holding the post of Superintendent, Grade II) and unless his conduct is found satisfactory and integrity is certified.