Section 46 in The M.P. Municipal Service (Executive) Rules, 1973
46. Confidential Reports.
(1)Confidential reports shall be maintained and prepared for all the members of the service in Form V.(2)These reports shall be written annually in the month of April tor the previous financial year.(3)[ Confidential report shall be initialed by the President of the Council and it shall be scrutinized by the Collector of the concerned district through the Deputy Director Local Institutions having jurisdiction and then by the Director Local Institutions, Madhya Pradesh who shall after writing his opinion shall send his report to the State Government. Confidential report of every member of the service shall be kept in custody of the State Government] [Substituted by Notification No. 312-XVIII-1-76, dated 24-5-1976.],(4)The confidential report shall be treated as a strictly confidential document and adverse remarks given therein shall be communicated to the members of the service concerned by the State Government. It will be open to the member to whom adverse remarks have been communicated to make a representation to the State Government to have the unfavourable remarks against him in his confidential report expunged.
