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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Rajasthan - Subsection

Section 126(5) in The Manual of Departmental Orders

(5)Annual Performance Appraisals be prepared well in time according to the schedule given in Annexure 'A' attached to the Government instructions. As any delay in their despatch to the next concerned quarter disturbs the whole time schedule. It is, therefore, necessary on the part of the next higher authority to ensure that the reports are initiated and submitted by the reporting officers subordinate to them.