(2)The above procedure should govern report of a periodical nature. There are others which may either be-(i)reports of particular incidents or acts, which, if disciplinary action is taken, require either regular proceedings, or definite censure after the defence of the officer concerned has been taken;(ii)reports in reply to inquiries whether an officer who has not been well reported on in the past has improved and is fit for promotion; or(iii)reports in answer to request for opinions as to the fitness of an officer for a particular appointment, etc.No special instructions are necessary in respect of item (i). As to items (ii) and (iii) remarks should not be communicated unless they disclose facts or allegations which in the opinion of the State Government should be conveyed to the officer concerned. If such remarks were invariably communicated there is little doubt that reporting officers would be discouraged from giving unreserved advice, and opinions of value would thereby be lost.]
