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 28(1)] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1)(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 displayed drive and initiative in performance of his duties, is fully conversant with rules and regulations in respect of institutions under his audit charge and office procedure;
(ii)he has efficiently organized audit programme of his district, personally supervised audit of district level institutions and taken adequate steps to get it completed well in time, has made sincere efforts for realisation of audit fees, has exercised adequate control ever auditors and office staff; and
(iii)his integrity is certified,