Section 26(a) in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
(a)No Entertainment and Betting Tax Inspector, Grade II, shall be allowed to cross-(i)the first efficiency bar unless he is found to have worked satisfactorily to the best of his ability, has knowledge of the law and rules pertaining to Entertainment and Betting Tax and Cinemas, has the ability to control the entertainments in his charge, his work and conduct is found to be satisfactory and unless his integrity is certified ;(ii)the second efficiency bar unless he has worked with energy and initiative, has complete knowledge of the laws and rules pertaining to Entertainment and Betting Tax and Cinemas, has exercised effective control over the entertainments in his charge, his work and conduct is found to be satisfactory and unless his integrity is certified.
