Section 22 in Bihar Employees' State Insurance Medical Service Rules, 1981
22. Crossing of efficiency bar.
(a)No member of the service shall be allowed to cross the first efficiency bar of his scale of pay unless the Governor is satisfied that the officer is fit to perform the works ordinarily expected of an officer of his rank and status.(b)No member of the service shall be allowed to cross the Second Efficiency Bar of his scale of pay unless-(i)his work can be described as good i.e., considerably above a standard which is adequate to secure him approbation;(ii)he has shown definite merit and integrity in his work.(c)When a member of the service has not been allowed to cross the efficiency bar which he would have been entitled to do by virtue of his seniority, he will be informed of the defects in his work or conduct which have led to the stoppage of his advancement on the time scale. The officer under whom he is working will unless the Government otherwise direct, thereafter report annually whether his work or conduct shows such an improvement as to justify reconsideration of his case:Provided that where stoppage at the efficiency bar will entail stoppage of increments with cumulative effect, the procedure laid down in Rule 55-A of the Civil Services (Classification, Control and Appeal) Rules shall be followed before such a decision is taken.
