1048. Grant of certificates to subordinates. [§ 12, Act V, 1861].
- Officers are forbidden to grant certificates to subordinates after they have ceased to have any official connection with them. If a subordinate asks a former superior to grant him a certificate, the former superior should confine himself to saying that he will be glad to answer any reference, that may be made by a would-be employer. In answering such a reference the officer should be careful to guard himself by stating clearly that his answer applies only to the time when he had official relations with the applicant. This regulation, however, is not intended to apply to the case of servants of the Crown who, on retirement, are looking for employment outside India. In such cases former superiors may sometimes give direct certificates, but such certificates should be carefully worded.
