Section 108 in The Railway Protection Force Rules, 1987
108. Confidential reports .
-108.1Confidential reports in respect of Constables and under officers:Confidential reports in respect of constables and under officers shall be recorded in individual book form to be known as " Character and Service Rule" the format of which shall be prescribed by the Director General. The said report shall be recorded during inspection or visit to the Post where the member of the Force is or was posted and after taking stock of the work claimed to have been done by concerned member of the Force, if he is present during such inspection or visit, and the views of his controlling officer or as may have been recorded in the Critical incidents Record.108.2Confidential reports of subordinate officers:The formats for writing of confidential reports in respect of subordinate officers shall be prescribed by the Director-General having regard to the specific nature of duties for each job and based on a detailed job evaluation. The format should reflect the essential requirements of professional competence, performance,personality and managerial attributes.108.3Confidential Reports of superior officers:108.3.1The formats for writing annual confidential reports in respect of superior officers shall be as prescribed for officers of corresponding ranks or the Indian Police Service under the All India Service (Confidential Rol) Rules, 1970, whether the superior officer has been holding the post substantively or in an officiating capacity.108.3.2When any superior officer is transferred, similar report for a broken period, if any, shall also be recorded by his superior officer.108.3.3When the reporting superior officer vacates his post on account of transfer leave, etc. and is not likely to return to the post during the year or if he vacates his post on account or retirement, he shall before making over charge of his post to his successor, record his assessment of performance of all superior officers who have served under him for a period of three months or more.108.3.4The number of copies of confidential reports to be prepared in respect of each category of superior officers and the authorities to whom it should be sent for record shall as much as may be specified through the Directives.108.4The overall rating shall be given as outstanding, very good, good, average or below average.108.5Specific comments shall be made about the integrity of the officer reported upon so far as they relate to performance of his official duties or its consequential effect, if any on the organizational strength and weakness of the Force under his command.108.6The accepting authority shall communicate to the officer reported upon with in thirty days of acceptance of a report of any adverse remarks recorded of in his confidential report and certify so in that report.108.7The officer reported upon shall submit his representation within thirty days of receipt of such communication to the said authority who may take into account the circumstances of the case and if its deems fit interview the member and expunge or drop the remarks, if called for. The decision of the accepting authority shall be final such cases and shall also be communicated to the officer reported upon.Redressal of Grievances
