Section 46(4) in The M.P. Municipal Service (Executive) Rules, 1973
(4)The confidential report shall be treated as a strictly confidential document and adverse remarks given therein shall be communicated to the members of the service concerned by the State Government. It will be open to the member to whom adverse remarks have been communicated to make a representation to the State Government to have the unfavourable remarks against him in his confidential report expunged.
