Section 73 in U.P. Zila Panchayats Service Rules, 1970
73. Maintenance of character rolls.
(1)Character rolls shall be maintained for all servants, other than the lower grade servants, in Form B appended to these rules. Annual confidential remarks shall be recorded by the authorities hereinafter prescribed in respect of the servants mentioned against each :(a)Adhyaksha.-In respect of the servants appointed under subsections (1) and (3) of Section 43 of the Act.(b)Mukhya Adhikari.-In respect of-(i)the servants other than the Vitta Adhikari referred to at (a) above.Explanation.-The Mukhya Adhikari shall make entries in the character rolls of such servants before the Adhyaksha records his remarks.(ii)The servants appointed by him under the Act.(iii)The servants appointed by the Head of Department under the Act except those appointed by the Vitta Adhikari.Explanation.-The Mukhya Adhikari shall make entries in the character rolls of such servants after the head of department has recorded his remarks.(c)Vitta Adhikari.-In respect of the servants appointed by him under the Act.(d)Head of the Department other than Vitta Adhikari and Mukhya Adhikari.-In respect of the servants appointed by him under the Act.(2)A copy of the entry made in respect of the Vitta Adhikari shall be furnished to the Mukhya Vitta Adhikari [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] by the Adhyaksha directly. The Mukhya Vitta Adhikari may approve the entry recorded by the Adhyaksha or record his own opinion about the work of the Vitta Adhikari.(3)Annual confidential remarks, shall ordinarily, be recorded in the month of April every year.(4)The procedure to be followed in recording annual confidential remarks in respect of Government servant lent to the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] shall be as may be laid down by the Government, from time to time.(5)Every entry in the character roll which may adversely affect the promotion of the servant concerned shall be communicated to him within three months from the date it is recorded and a note to this effect made in the character roll.(6)A servant to whom an adverse entry has been communicated shall be entitled to make a representation to the Appellate Authority prescribed in Rule 41 within thirty days of the communication of the entry to him.
