Section 109 in Rules under the United Provinces Excise Act, 1910
109. Report on Inspector.
- During the month of April in each year the Assistant Excise Commissioner will submit a report on the character, conduct and work of such Excise Inspector who has worked in his charge during the previous year along with a certificate of integrity in the following from to the Collector concerned. The Collector will forward this report with his own Opinion about the character, conduct, work and integrity of the Inspector to the Excise Commissioner before June 1. The Excise Commissioner will, before October 1, personally record a careful opinion regarding the efficiency and integrity of each Excise Inspector in the character roll kept in his office. The Excise Commissioner's opinion will be based on his personal observation and knowledge (if any) and on the reports of the Assistant Excise Commissioner and Collector. When the Excise Commissioner considers that his recorded opinion on an Excise Inspector will adversely affect promotion, he will (unless the. reason for his disapproval is innate stupidity and incompetence) communicate it to the inspector concerned and note that this has been done.Form of Integrity Certificate"Nothing has come to my knowledge which casts any reflection on the integrity of Sri..............His general reputation for honesty is good andI certify his integrity."E-Duties
