(a)Adverse remarks recorded in the annual report on an officer should be communicated to him so that he may know his defects and try to cure them. But the name or designation of the reporting officers must never be communicated. The communication should be made promptly within three months of receipt of the report by the authority who orders communication. All adverse remarks whether about remediable or about irremediable defects, should be communicated because it is difficult in practice to differentiate between the two. Remarks which have no finality, but in which judgement is suspended should not be communicated, remarks which indicate that the officer has tried to remedy defects which were pointed out to him in a previous year should also be communicated.
