Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act] State of Uttar Pradesh - Subsection Section 24(5)(i) in U.P. Jail Ministerial and Commercial Service Rules, 1983 (i)the first efficiency bar unless by his efficiency his work and conduct are found to be satisfactory and unless his integrity is certified,