Section 56(2)(a) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(2)(a) in The U.P. Fundamental Rules

(a)any entries relating to any period before such Government servant was allowed to cross any efficiency bar or before he was promoted to any post in an officiating or substantive capacity or on an ad-hoc basis; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 56(2)(a) in The U.P. Fundamental Rules