Section 24(3)(ii) in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3)(ii) in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979

(ii)the second efficiency bar unless he can be depended upon for keeping confidential records he has maintained speed in shorthand and typing, his knowledge of office procedure, laws and rules, his work and conduct are found to be satisfactory and unless his integrity is certified.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 24(3)(ii) in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979