Section 24(6) in U.P. Jail Ministerial and Commercial Service Rules, 1983
(6)(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(ii)The second efficiency bar unless he has worked diligently and to the best of his ability, his work and conduct are found to be satisfactory and unless his integrity is certified.
