No. 340-E/CP/4441, dated 22-9-1964.It has been observed on the perusal of the charge reports that neither the purpose of handing over/taking over the charge is mentioned nor the reference of order according to which the charge was taken is shown. The signatures of the relieved and relieving officers are often illegible and their names in capital letters below their signatures are not given. Sometime the charge reports are even received unsigned.The absence of the above information in the charge reports is difficult for this office to make entries in the incumbancy register. It is enjoined upon all concerned that the charge reports are sent to this office in duplicate complete in all respect.
