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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979

(3)No Stenographer shall be allowed to cross-
(i)the first efficiency bar unless he has a speed of 80 words and 30 words per minute in Hindi shorthand and typing respectively, he can be depended upon for keeping confidential records his work and conduct are found to be satisfactory and unless his integrity his certified, and
(ii)the second efficiency bar unless he can be depended upon for keeping confidential records he has maintained speed in shorthand and typing, his knowledge of office procedure, laws and rules, his work and conduct are found to be satisfactory and unless his integrity is certified.