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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(iv) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(iv)The case of an employee who has been held up at the efficiency bar shall be reviewed every year until it is allowed by the competent authority. The authority allowing the crossing of the efficiency bar shall also fix the pay of the employee at a stage not exceeding what he would have reached had he not been held up at the efficiency bar: