Section 24(2) in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979
(2)No Head Clerk shall be allowed to cross-(i)the first efficiency bar unless his work and conduct are found to be satisfactory and his integrity is certified, and(ii)the second efficiency bar unless he has knowledge of office procedure, relevant laws and rules, is found to have exercised efficient control over his office, his work and conduct are found to be satisfactory and unless his integrity is certified.
