77. Entries in confidential report books of subordinate police officers and in character rolls of clerks. [§ 12, Act V, 1861].
(a)The following shall be entered against item 12 of B.P. Form No. 2 :-(i)particulars of any case in which the officer has been criminally convicted, or in which, having been put upon his trial, he has been finally discharged for want of evidence, but not of any in which he has been fully and honourably acquitted;(ii)particulars of any civil suit in which the decision adversely affects his character as a police officer; and(iii)particulars of any case in which there has been a judicial comment leading to an entry in the officer's service book.(b)Any remark by a District Magistrate or a Commissioner relating to the officer's personal character, shall be entered against item 14 of B. P. Form No. 2 unless it has been included in his service book.(c)All remarks in a confidential report or character roll shall be well considered and moderate in tone. Sweeping condemnations and-imputations based on mere rumour, which cannot be substantiated, shall be avoided. Any strongly unfavourable opinion shall be justified by reference to the circumstances and facts bearing upon it; and the officer recording such opinion should consider whether it would not be best to draw up proceedings and call upon the officer or clerk concerned to answer the charges made.
