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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979

(2)No Deputy Chief Audit Officer shall be allowed to cross-
(i)the first efficiency bar, unless he has worked steadily to the best of his ability and has successfully performed all the duties assigned to him, and unless his integrity is certified :
(ii)the second efficiency bar unless while maintaining his previous good record he has contributed to the all round improvement of the department and his performance has been commendable throughout and unless his integrity is certified.