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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The U.P. Cane Development Department Ministerial Service Rules, 1978

(2)the second efficiency bar unless he is found to have worked steadily and to the best of his ability, his work and conduct are found to be satisfactory and, in the case of persons other than stenographers, has acquired adequate knowledge of office regulations and procedure, and unless his integrity is certified.