Section 9(9) in India Service (Performance Appraisal Report) Rules, 2007
(9)(a)The Referral Board shall consider the representation of the officer reported upon in the light of the comments of the reporting authority, the reviewing authority and [the accepting authority and the competent authority] [Substituted by Notification No. G.S.R. 596(E), dated 15.6.2017 (w.e.f. 14.3.2007).] and confirm or modify the performance appraisal report, including the overall grade and the decision of the Referral Board shall be confined only to errors of facts and the decision of the Referral Board shall be final.(b)In case an entry or assessment is upgraded or down graded, reasons for the same shall be recorded in the performance appraisal report.[Provided that where the representation has been sent to the Referral Board when the competent authority has not seen the work of the officer reported upon, the Referral Board shall consider the representation of the officer reported upon in the light of the comments of the reporting authority, the reviewing authority and the accepting authority and confirm or modify the performance appraisal report, including the overall grade and the decision of the Referral Board shall be in respect of both factual observations and errors of facts and the decision of the Referral Board shall be final and the final grading shall be communicated to the officer reported upon within fifteen days of receipt of the decision of the Referral Board.] [Inserted by Notification No. G.S.R. 596(E), dated 15.6.2017 (w.e.f. 14.3.2007).]
