Section 24 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979
24. Criteria for crossing of efficiency bars.
(1)No Office Superintendent shall be allowed to cross the efficiency bar unless he has knowledge of office procedure, relevant laws and rules, is found to have exercised efficient control and supervision over his subordinates, his work and conduct are found to be satisfactory and unless his integrity is certified.(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.(3)No Stenographer shall be allowed to cross-(i)the first efficiency bar unless he has a speed of 80 words and 30 words per minute in Hindi shorthand and typing respectively, he can be depended upon for keeping confidential records his work and conduct are found to be satisfactory and unless his integrity his certified, and(ii)the second efficiency bar unless he can be depended upon for keeping confidential records he has maintained speed in shorthand and typing, his knowledge of office procedure, laws and rules, his work and conduct are found to be satisfactory and unless his integrity is certified.(4)No Senior Clerk/Junior Clerk shall be allowed to cross,-(i)the first efficiency bar unless his work and conduct are found to be satisfactory and unless his integrity is certified, and(ii)the second efficiency bar unless he has continued to work steadily and to the best of his ability, has working knowledge of relevant laws and rules, his work ana conduct are round to Be satisfactory and unless his integrity is certified.
