Section 20 in The Orissa Mining and Geology Service Rules, 1976
20.
(1)Where an efficiency bar has been prescribed in time-scale, the increment next above the bar shall not be allowed to an officer without the specific sanction of Government along with him to cross the said bar:Provided that an officer whose initial pay is fixed at a stage above an efficiency bar or bars shall be deemed to have been allowed to cross such bar or bars.(2)An officer may be allowed to cross the first efficiency bar if his work is at least of the average standard.(3)An officer may be allowed to cross the second efficiency bar only if the standard of his work is distinctly above average :Provided that where there is only one efficiency bar the same shall be treated as the second efficiency bar for the purpose of this rule.(4)Refusal by Government to allow an officer to cross the efficiency bar shall not have effect of postponing the increments cumulatively but arrear incremental dues shall not be allowed unless specifically ordered by Government.
