Section 24 in U.P. Jail Ministerial and Commercial Service Rules, 1983
24. Criteria for Crossing Efficiency Bar.
(1)No Office Superintendent shall be allowed to cross the efficiency bar unless he has exercised effective supervision and by his knowledge of rules and regulations has shown his usefulness to the Department and unless his integrity is certified.(2)No Stenographer, Grade-I shall be allowed to cross the efficiency bar unless by his efficiency he has shown his usefulness to the Department, his conduct is found to be satisfactory and unless his integrity is certified.(3)No Manager, Jail Depot shall be allowed to cross the efficiency bar unless with his knowledge of rules and regulations pertaining to his work and his efficiency he has given complete satisfaction and has made determined efforts to increase the sales of Jails Depot and his integrity is certified.(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.(5)No Stenographers, Grade-II and III and typist will be allowed to cross-(i)the first efficiency bar unless by his efficiency his work and conduct are found to be satisfactory and unless his integrity is certified,(ii)the second efficiency bar unless he has shown marked improvement in his efficiency bar unless his integrity is certified.(6)(i)No person holding a post other than the posts covered by sub-rules (1) to (5) shall be allowed to first efficiency bar unless his work and conduct are found to be satisfactory and unless his integrity is certified, and(ii)The second efficiency bar unless he has worked diligently and to the best of his ability, his work and conduct are found to be satisfactory and unless his integrity is certified.
