Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 50 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

50. Performance appraisal.

(1)General—The performance appraisal system shall be as follows, namely:—
(i)A continuous performance appraisal which will be correctional and developmental in its impact; and
(ii)The annual performance appraisal which will be for organizational purposes including those connected with training, confirmation, placement and promotion.
(2)The said appraisal system shall apply to all ranks.
(3)For the purposes of continuous performance appraisal, every subordinate and superior officer shall maintain a record (hereinafter referred to in this Chapter as Critical Incidents Record) for each of his subordinates especially entrusted to him by the controlling authority for this purpose. He will record therein instances of good and bad work, coming to his notice, of his subordinates besides making annual rating of their overall performances.
(4)Every subordinate and superior officer referred to in sub-rule (3) shall hold, as far as may be possible, a counselling session for the members of the Force for whom he is maintaining the Critical Incidents Record. A record of such counselling shall also be maintained. The counselling will be aimed at encouragement of a positive behaviour of member concerned or for correcting his behaviour in the light of his performance rating. All officers of the Force during their periodical inspections may also record their assessment in the Critical Incidents Record and, if necessary, suitably counsel the member concerned.