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 U.P. Jail Ministerial and Commercial Service Rules, 1983

(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.