Legal Document View

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
[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4)(i) in U.P. Jail Ministerial and Commercial Service Rules, 1983

(i)The first efficiency bar unless by his knowledge of rules and by his efficiency his work and conduct have been found to be satisfactory and his integrity is certified.