Section 65 in The Central Reserve Police Force Rules, 1955
65. Confidential Reports .-In February each year the Commandant shall forward to the Deputy Inspector-General a confidential report in the prescribed form on the work and conduct of each and every Sub-Inspector and Head Constable whose names are on the approved lists. While recording his report the Commandant shall indicate together with reasons in support of his opinion whether he recommends that a name of the Member of the Force should remain on the approved list or be removed from it. The Deputy Inspector-General shall pass orders on these recommendations after such inquiries as may deem fit.
