Every non-gazetted officer shall on appointment be furnished (at his own expense) with a service book, in which all charges of appointment, offences, punishments, leave, transfer and changes of pay shall be recorded under the initials of the Superintendent. This book shall be kept in the office of the jail to which the officer is attached, in the custody of the Deputy Superintendent. On the transfer of an officer his service book, after all necessary entries have been made in it, shall be sent under registered cover without delay, to the Superintendent of the jail to which he is transferred. On the resignation or discharge without fault of an officer (except retirement on pension), his service book shall be given to him, an entry to this effect being first made in the service book.Note. - The entries on the opening page of service book should be attested atleast once in five years, the signatures of the officers and of the head of the office or other attesting officer taken on that page, should be dated.(2)Every step in a Government servant's official life must be recorded in his service book and each entry must be attested by the head of his office or, if he himself is the head of an office, by his immediate superior. The head of the office must see that all entries are duly made and attested and that the book contains no erasure or over-writing, all corrections being neatly made and properly attested.(3)Every period of suspension from employment and every other interruption of service must be noted, with full details of duration, in and made across the page of the service book and must be attested by the attesting officer. It is the duty of the attesting officer to see that such entries are promptly made.(4)Personal certificates of character must not, unless the head of the department so directs, be entered in a service book, but if a Government servant is reduced to a lower substantive post, the reason of the reduction must be briefly shown.(5)It is the duty of every Government servant to see that his service book is properly maintained as prescribed in clause (2) in order that there may be no difficulty in verifying his service for pension. The head of the office should therefore permit a Government servant to examine his service book should he at any time desire to do so.
