Section 26(b) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
(b)No Entertainment and Betting Tax Inspector, Grade I, shall be allowed to cross-(i)the first efficiency bar unless he is found to have worked to the best of his ability his work and conduct are found to be satisfactory, has complete knowledge of the laws and rules pertaining to Entertainment and Betting Tax and Cinema, has exercised effective control over the entertainments in his charge, as well as the Grade II Inspectors and other staff posted under him, his work and conduct is found to be satisfactory and unless his integrity is certified ;(ii)the second efficiency bare, unless he has worked with initiative and zeal and has maintained his efficiency although, his conduct is found to be satisfactory, has full knowledge of working of the cinematograph and maintenance of the auditorium, his work and conduct is found satisfactory and unless his integrity is certified.
