(c)An officer may make a representation against an adverse remark. Where an adverse remark is found to be really unjustified, it may be suitably modified or expunged. Proposals to modify or expunge adverse remarks on officers of the Bihar Education Service must be submitted to the Chief Minister, under rule 28 (a) (viii) of the rules of Executive Business. Unless there are exceptional reasons for doing so. Government do not generally expunge or modify adverse remarks. A confidential report is not a charge-sheet which the reporting officer must substantiate with facts and figures. If after examination of a representation against adverse remarks, it is found that the remarks were justified and the representation was frivolous, a note will be made in the character roll of the representations that he did not take correction in good spirit.
