(a)The basis for an annual report which impinges the honesty of a gazetted officer should be carefully verified, by a reference to the reporting officer himself, before the report is entered in the character roll. When there is suspicion, but not any proof, enquiries should be initiated but no entry should be made in the character roll.(b)To make officers realise the importance of prompt disposal of corruption cases a note should be made in the annual report on every Head of Department, stating whether he took keen interest in eradicating corruption and handled corruption cases with promptness and efficiency, or whether he was particularly remiss in these matters. When a report is built up on the individual opinions of different departmental superiors in gradation, the opinion expressed by the highest of these authorities shall prevail. When there is a difference of opinion between two or more reporting officers of equal rank, and the contradiction is not resolved by a superior officer, Government in the Education Department will decide whose opinion should be accepted. Thereafter the remarks of all the reporting officers in full, alongwith Government's decision, will be recorded in the character roll.(c)As Secretary to Government is required to furnish a certificate to the Chief Secretary by the 31st July each year that entries for the preceding year have been made in the character rolls of all the officers serving under his Department, the Head of the Department., i.e., Director of Public Instruction, should, therefore furnish similar certificate to the Secretary to Government by the 30th June, and Heads of offices should furnish such certificates to Director of Public Instruction by the 31st May.Note. - These confidential reports should not be referred to by tribunals or other bodies dealing with disciplinary cases till after they have arrived at their findings on the charges framed, when a reference to the character roll may be useful to asses the penalty.(G. O. no. 4649, dated 23rd September, 1959.)
