Section 25 in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
25. Criteria for crossing efficiency bar.
(1)No person holding any of the posts mentioned in Category 'A' in Rule 5 shall be allowed to cross-(i)the first efficiency bar unless his work and conduct have been found to be satisfactory, he possesses a minimum speed of 20 words per minute (25 words per minute in the case of English typists) in Hindi typewriting and his integrity is certified;(ii)the second efficiency bar unless he has worked with diligence and distinct ability, he possesses a minimum speed of 20 words per minute (25 words per minute in the case of English typists) in Hindi typewriting and unless his integrity is certified.(2)No person holding any of the posts mentioned in Category 'B' in Rule 5 shall be allowed to cross-(i)the first efficiency bar unless his record of service shows that he has worked steadily with distinct ability and strict honesty and unless his integrity is certified;(ii)the second efficiency bar unless it is found that he is well acquainted with rules and regulations and he has worked with diligence and intelligence and unless his integrity is certified.(3)No person holding any of the posts mentioned in Category 'C' and 'D' in Rule 5 shall be allowed to cross-(i)the first efficiency bar unless he has worked with efficiency and has knowledge of departmental Rules Manuals, Pension Rules and Financial Rules and unless his integrity is certified;(ii)the second efficiency bar unless it is found that he is well acquainted with all departmental rules relating to financial matters and that he is able to put up good notes and drafts and unless his integrity is certified.(4)No Office Superintendent shall be allowed to cross the efficiency bar unless his work and conduct during the last five years have been found to be satisfactory, his integrity is certified and it is certified that his control over the staff of the office was adequate and that he has capacity to super wise the work properly.(5)No stenographer in either of the two scales of pay shall be allowed to cross-(i)the first efficiency bar unless the officer with whom he is attached certified that his work and conduct as a stenographer have been satisfactory and unless his integrity is certified;(ii)the second efficiency bar unless his record of service shows that he has worked steadily with distinct ability and strict honesty and unless his integrity is certified.
