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

State of Uttar Pradesh - Subsection

Section 25(ii) in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980

(ii)the second efficiency bar unless he has exercised effective supervision over the staff under his charge and has taken interest in the welfare and reformation of prisoners, his work and conduct are found to be satisfactory and unless his integrity is certified.