Section 28(3)(b) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3)(b) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(b)the second efficiency bar unless-

(i)he has worked with sincerity and devotion and his work was consistently satisfactory;

(ii)he can conduct audit of big institution independently and is capable of unravelling complicated cases of frauds and embezzlement;

(iii)he is fully conversant with audit procedure. Acts, Rules, Regulations and departmental circulars relating to institution accounts whereof are audited by him;

(iv)his integrity is certified.

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State of Uttar Pradesh - Subsection

Section 28(3)(b) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980