(a)No member of the Service shall be allowed to cross efficiency bar, unless the Governor is satisfied that his work has been of the requisite standard.(b)The Inspector-General of Prisons shall submit his report on the work and conduct of each officer in due time and shall also give his opinion whether the officer should be allowed to pass the efficiency bar or not.(c)When a member of the Service has not been allowed to cross the efficiency bar which he would have been entitled to do by virtue of his seniority, he will be informed of the defects in his work or conduct which have led to his being held up at the efficiency bar in the time-scale.The Inspector-General of Prisons, will unless the Governor otherwise directs, report annually whether his work or conduct shows such improvement as justifies re-consideration of his case.
