Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(1) in U.P. Zila Panchayats (Central Transferable Cadre) Rules, 1966

(1)On April 1, or immediately thereafter, each year, the Mukhya Adhikari shall send his assessment of the work, conduct and integrity of the officers belonging to any of the cadres as observed during the preceding year to the Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.]. The Adhyaksha shall in addition to recording his own assessment about the work conduct and integrity in the character rolls of the officers record the assessment sent by the Mukhya Adhikari :Provided that if the officer concerned is transferred to any other [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] after working for more than three months between April 1 and March 31, in any financial year, the Adhyaksha of the first [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall, before the character roll of such officer is sent to the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he is transferred record in his character roll his assessment of the officer's work, conduct and integrity during such period and also the assessment of the Mukhya Adhikari :Provided further that it shall be open to the State Government to call for the character roll of any officer belonging to any of the cadres and to make an entry therein at any time.