- A subordinate officer is not entitled to see the confidential report on his work made by his superior but if the report is unfavourable, it must be communicated to the officer concerned, except in those cases in which the defect cannot be cured and comment on it would only cause him distress.An officer making a representation against adverse remarks must do so within six months of the communication of the remarks to him. Ordinarily, representations submitted to the immediate superior authority after a lapse of six months should be summarily rejected by the authority competent to pass final orders on such representations. In really exceptional cases, however, the time-limit may be relaxed at the discretion of the said competent authority. At the time of communicating adverse remarks to the officer concerned, the communicating authority should carefully enter in his record acknowledgement from the officer concerned.(R. and O. page 579; G. O. no. 3969-E., dated the 20th November, 1925 and G. O. no. 5064, dated the 14th April, 1959.)
