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State of Rajasthan - Section

Section 129 in The Manual of Departmental Orders

129. Standing Order

No. APA/75-77/GS/Dated.... 1979.In connection with preparation and submission of Annual Performance Appraisal, detailed instructions have already been issued. under standing order No. 125. In continuation thereof further instructions are issued in respect of gazetted officers for strict compliance:-
(1)Each officer will intimate this office latest by 10th of April every year through a letter despatched under certificate or posting the list of officers under whom he has worked for 3 months or more than 3 months during the year. He will also intimate this office the letter number and date under which he has sent his Annual Performance Annual Performance Appraisal form(s) with Annexure-1 to his reporting officer concerned.
(2)The reportee officer shall be responsible if he is in any manner put to any disadvantage due to the above information not reaching this office resulting in his Annual Performance Appraisal does remaining in his complete.
(3)Reporting officer shall also intimate to this officer with reference to the letter of the reportee officer that he has sent the Annual Performance Appraisal of a particular officer to the reviewing officer quoting the reference of the letter under which the Annual Performance Appraisal has been sent by him.
(4)In cases where Reportee Officer has not sent his form to the Reporting Officer concerned within the scheduled time, then the Annual Performance Appraisal report may be written by the Reporting Officer without waiting for the form any further.
(5)A list of officer whose Annual Performance Appraisals are due for a particular year along with the names of reporting/reviewing officers is to be furnished by all Chief Engineer's/Addl. Chief Engineer's in respect of their Organisations to this office before the end of June every year positively.