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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(6)(i) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(i)No person holding a post other than the posts covered by sub-rules (1) to (5) shall be allowed to first efficiency bar unless his work and conduct are found to be satisfactory and unless his integrity is certified, and