Section 13 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
13. Annual Confidential Report.
- (i) (a) Each Officer of the Board shall submit to the Secretary a confidential report, within one month after the 31st March, of a year, in respect of each employee placed under his supervision. The report shall contain a realistic assessment of the employee in respect of-(1)the quality of his performance in the discharge of his duties in the preceding year;(2)his sincerity, conduct, integrity and character ;(3)any meritorious service rendered by him to the Board in the preceding year; and(4)fitness for promotion.(b)The Secretary shall record his comments in there A.C.R. by way of review.(c)The Secretary shall submit to the President similar reports in respect of the officers of the Board and the President shall record his comments by way of review.(ii)Whenever an adverse remark is made in the report, it shall be brought, within one month of the submission of the confidential report, to the notice of the concerned employee who shall be advised to improve the quality of his work or to rectify the defects pointed out in the report.(iii)The employee concerned may make a representation to the President against the adverse report within 15 days from the date of receipt of the report and the decision of the President on the representation shall be communicated to the employer within one month of the date of receipt of the representation.(iv)The concerned employee, if he is not satisfied with the decision of the President may make an appeal to the Board whose decision in the matter shall be final.(v)Whether adverse remarks have been made in three consecutive years against an employee, the Board may impose upon him penalty in the form of reduction in rank or stoppage of time scale increment for a specified period :Provided that no penalty in the form of reduction in rank or stoppage of time scale increment shall be imposed under this sub-rule except in accordance with the procedure prescribed under Chapter VI of these rules for imposition of penalty of reduction in rank or stoppage or time scale increment.(vi)The President may prescribe suitable forms for writing the A.C.R. of different categories of employees having regard to the nature of their duties.
