763. Recommendation for promotion to be left by officers when transferred. [§ 12, Act V, 1861].
- To ensure that the claims of deserving Inspectors, Sergeants and Sub-Inspectors to promotion are not overlooked in consequence of the transfer of the officer who is personally acquainted with their respective merits, a Deputy Inspector-General or Superintendent shall, on making over charge of his duties, prepare and leave for the information of his successor a confidential note containing his recommendations regarding those of the officers serving under him who, in his opinion, are. fit for promotion to the ranks of Deputy Superintendent or Inspector, as the case may be; the new officer when submitting his own recommendations shall carefully consider his predecessor's opinion and bring to notice any officer whom he has excluded, but whose name appears in the list of recommendations left by his predecessor. Officers who have held charge for a period of less than six months need not leave such a confidential note unless they wish.
