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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in The Commissioners Offices Ministerial Service Rules, 1980

(1)No Head Assistant or Stenographer to the Commissioner shall be allowed to cross efficiency-bar unless he has worked diligently and to the best of his ability, his work and conduct have been found to be satisfactory and unless his integrity is certified.