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State of Uttar Pradesh - Section

Section 126 in Rules under the United Provinces Excise Act, 1910

126. Reports on clerks.

- Assistant Excise Commissioners will submit reports on the clerks employed in their own offices and in distilleries direct to the commissioner during the month of May every year. The Excise Commissioner will make entries in the character rolls of clerks kept in his office before September 1.In the month of May the Assistant Excise Commissioner will submit to the Collector concerned a report on the conduct and work of each clerk employed in a bonded warehouse in his charge, which will be forwarded by the Collector to the Excise Commissioner along with the reports on Inspectors. The annual report on the work and conduct of each clerk shall contain a certificate of integrity in the following form :"Certified that nothing has come to my knowledge which casts any reflection on the integrity of ..........."