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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Bengal Presidency - Subsection

Section 77(c) in Police Regulations, Bengal , 1943

(c)All remarks in a confidential report or character roll shall be well considered and moderate in tone. Sweeping condemnations and-imputations based on mere rumour, which cannot be substantiated, shall be avoided. Any strongly unfavourable opinion shall be justified by reference to the circumstances and facts bearing upon it; and the officer recording such opinion should consider whether it would not be best to draw up proceedings and call upon the officer or clerk concerned to answer the charges made.