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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(3)(ii) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980

(ii)the second efficiency bar unless it is found that he is well acquainted with all departmental rules relating to financial matters and that he is able to put up good notes and drafts and unless his integrity is certified.