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State of Uttar Pradesh - Section

Section 522 in The General Rules (Civil), 1957

522. Qualification for appointment as Amin.

- Before appointing any person to be an Amin the District Judge shall satisfy himself that the candidate has a competent knowledge of-
(1)Hindi.
(2)Arithmetic.
(3)Mensuration.
(4)Elementary Land surveying and mapping.
(5)Order XXVI of the Code.
(6)Order XXI of the Code so far as it relates to attachment and sale.
(7)Rules framed by Government relating to cattle pounds.
(8)Rules in this volume relating to the work and duties of Amins and also a working knowledge of Urdu.