Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in The U.P. Directorate of Treasuries Ministerial Service Rules, 1978

(2)For the posts of Senior Noter and Drafter, Stenographer, Junior Noter and Drafter, Record Keeper, Reference Clerk, Typist, Register Keeper and Despatcher. - No person shall be allowed to cross-
(i)the first efficiency bar unless he is found to have worked steadily and to the best of his ability and unless his integrity is certified.
(ii)the second efficiency bar unless he is fully capable of discharging his duties assigned to him both by reason of his ability, conduct and strict honesty and unless his integrity is certified.