Section 28(3)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(a)the first efficiency bar unless-

(i)he has worked steadily and has acquired capacity to audit accounts of small institutions independently and those of big institutions with some guidance;

(ii)he has been prompt in timely completing audit of institutions entrusted to him and in submission of audit reports;

(iii)he is fairly conversant with audit procedure, Acts, rules, Regulations and departmental circulars relating to institutions accounts whereof are audited by him;

(iv)his integrity is certified.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 28(3)(a) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980