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Union of India - Section

Section 106 in The Railway Protection Force Rules, 1987

106. Performance appraisal .

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106.1General:The performance appraisal system shall be as follows, namely:-
(i)a continuous performance appraisal which will be correctional and developmental in its impact, and
(ii)the annual performance appraisal which will be for organizational purposes including those connected with training, confirmation, placement and promotion.
106.2The said appraisal system shall apply to all ranks.
106.3For the purpose of continuous performance appraisal, every subordinate and superior officer shall maintain a running record (hereafter in this Chapter referred to as Critical Incidents Record) for each of his subordinates especially entrusted to him by the controlling authority for the purpose. He will record therein from month to month specific instances of good and bad work, coming to his notice subordinates besides making a quarterly work their overall performance.
106.4Every subordinate and superior officer referred to in sub-rule(3) shall hold, as far as may be possible, a quarterly counselling session for the members of the Force for whom he is maintaining Critical Incidents Record. A Record of such counselling shall also be maintained. The counselling be aimed at encouragement of a positive behaviour of the member concerned or for correcting his behaviour in the light of the quarterly rating. All officers of he Force during their periodical inspections may also record their assessment in the Critical incidents Record and, if necessary, suitably counsel the member concerned.