Section 15 in Bihar Coal Mining Area Development Authority Rules, 1988
15. Powers to record remarks.
- Managing Director shall be competent to record remarks on the performance and conduct of any State Department Officer functioning in the area and primarily connected with the development of the area after the end of each financial year and shall send it to the State Government who shall get it paste in the permanent character roll of such officer concerned. With regard to other officers not within the administrative control of the State Government and serving within the area and primarily connected with the development of the area or connected with any matter concerning the activities of the Authority, the Authority or the Managing Director shall be competent to report to their respective heads of the departments for taking any disciplinary action for any misconduct or dereliction of duty on their part.
