Section 24 in The U.P. Food and Civil Supplies (Weights and Measures) Ministerial Service Rules, 1979
24. Criterion for crossing efficiency bar.
(1)No IV Grade Clerk and Junior Accounts Clerk shall be allowed to cross-(i)the first efficiency bar unless his work and conduct are found to be satisfactory and he possesses minimum speed of 25 words per minute in Hindi Typewriting, and unless his integrity is certified; and(ii)the second efficiency bar unless he is found to have acquired good knowledge of rules and regulations of Weights and Measures organisation and has worked steadily and his work and conduct are found to be satisfactory and unless his integrity is certified.(2)No Senior Accounts Clerks, Senior Clerks, Noter and Drafter or Computer-cum-Investigator and Accountant shall be allowed to cross-(i)the 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 acquired adequate knowledge of the rules and procedures having a bearing on his duties, his work and conduct are found to be satisfactory and unless his integrity is certified.(3)No Head Clerk or Chief Accountant shall be allowed to cross-(i)the first efficiency bar unless he has worked steadily and his work is found to be satisfactory and unless his integrity is certified; and(ii)the second efficiency bar unless he has acquired adequate knowledge of the rules and procedures having a bearing on his duties, his work and conduct are found to be satisfactory and unless his integrity is certified.(4)No Head Assistant shall be allowed to cross the efficiency bar unless he is found to possess a thorough knowledge of the rules and procedures applicable to the day-to-day working of the Headquarters office unless his work and conduct are found to be satisfactory and unless his integrity is certified.(5)No Stenographer (Ordinary Grade) and Stenographer (Selection Grade) shall be allowed to cross-(i)the 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 his work and conduct are found to be satisfactory and can be depended upon for keeping official secrets and unless his integrity is certified.
