Section 46(3) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(3)Confidential report shall be initialed by the President of the Council and it shall be scrutinized by the Collector of the concerned district through the Deputy Director Local Institutions having jurisdiction and then by the Director Local Institutions, Chhattisgarh who shall after writing his opinion shall send his report to the State Government. Confidential report of every member of the service shall be kept in custody of the State Government,
