Section 163A in Bihar Board's Miscellaneous Rules, 1958
163A. [ Procedure for recording remarks in the permanent Character Roll. [Inserted by C.S. No. 14 dated 9.4.1966.]
- No authority, inferior to a Sub-Divisional Officer should record remarks in respect of ministerial officers although he may get reports from his subordinate officers before recording his remarks. At the district level, the Additional Collector and/or the D.D.O. will record remarks in respect of ministerial officers working under him, after the Sub-Divisional Officer concerned has recorded his remarks. The Character Roll will then be placed before the District Officer who may record such remarks as he may like but he is not bound to record remarks in all cases, except in the case of ministerial head of offices.In the case of Grade IV employees, the officer-in-charge of the office and in the case of Anchal/Blocks, the Anchal Adhikari/Block Development Officer, will record remarks about them.An officer recording remarks should not merely depend on the reports received from subordinate officers but should avail of sufficient opportunities to justify the remarks from his personal knowledge either through inspections or otherwise.]
