(1)Confidential reports shall be maintained and prepared for all the members of the service in Form XXVI.(2)These reports shall be written annually in the month of October for the previous market year.(3)Remarks in confidential reports shall be initialled by the Chairman and the report shall be forwarded to the officer authorised in this behalf. The authorised officer shall, after recording his opinion send the report to the State Government or the Appointing Authority.(4)The confidential report shall be treated as a strictly confidential document and adverse remarks given therein shall be communicated to the member of service concerned by the State or Appointing Authority. It will be open to the member to whom adverse remarks have been communicated to make a representation to the State Government or the Appointing Authority to have unfavourable remarks against him in his confidential report expunged. All confidential reports shall be maintained in the Agricultural Department of the State Government or in the office of the Appointing Authority.Note. - The Chairman, before relinquishing his office shall leave on record for the information of his successor his opinion on the working of every member of the service. This record shall as far as possible, contain his opinion with regard to all points specified in Form XXVI.
