Section 5(1) in India Service (Performance Appraisal Report) Rules, 2007
(1)A performance appraisal report assessing the performance, character, conduct and qualities of every member of the Service shall be written for each financial year or as may be specified by the Government in the Schedule 2:Provided that a performance appraisal report may not be written in such cases as may be specified by the Central Government, by general or special order:Provided further that if a performance appraisal report for a financial year is not recorded by 31st of December of the year in which the financial year ended, no remarks may be recorded thereafter and the officer may be assessed on the basis of the overall record and self assessment for the year, if he has submitted his self-assessment on time.
