Section 81(2) in Police Regulations, Bengal , 1943
(2)if they are in reply to enquiries whether the officer who has not been well reported on previously has improved and is fit for promotion or whether an officer is fit for a particular appointment, unless the authority for whom the reply is ultimately intended considers that facts or allegations contained in them should be communicated to such officer;(iii)any remarks on an officers report which show that he has taken steps to remedy defects to which his attention has been drawn in a previous year, shall be communicated to him ;(iv)remarks made about any officer of and above the rank of Deputy Superintendent, other than an officer on deputation to the Calcutta Police or another department, should not be communicated to such officer except by, or under the orders of, the Inspector-General. These remarks except those of the Deputy Superintendents of Police, should be seen by the Minister-in-charge of the Home (Police) Department before the same are communicated to the officer concerned but the Minister's acquiescence in their communication to the officer should not be regarded as implying his endorsement of them. Remarks of an Inspector, Sergeant, Sub-Inspector should not be communicated to him except by, or under the orders of, the Superintendent or Head of the office concerned;(v)the manner and method of communication (e.g., whether the communication should be verbal or written and whether it should be made direct to the officer concerned or through an intermediate authority or through his immediate superior) should be such as to secure the maximum benefit to the officer having regard to his temperament, and this will be decided by the authority under whose orders the remarks are communicated.
