Review of performance of Government employees is a continuous process and the Central Government has since long been reviewing officials on grounds of performance and integrity.
As per the information/data uploaded by the different Ministries/Departments/Cadre Controlling Authorities (CCAs) on Probity Portal, followed by the rectification requests made by some of them, a total of 32,305 Group ‘A’ and 83,205 Group ‘B’ Officers have been reviewed during the period July 2014 to October 2019. Of these, the provisions of Rule 56(j) of the Fundamental Rules and similar rules have been invoked against 117 Group ‘A’ officers, as also against 126 Group ‘B’ Officers.
This information was provided by the Union Minister of State (Independent Charge) Development of North-Eastern Region (DoNER), MoS PMO, Personnel, Public Grievances & Pensions, Atomic Energy and Space, Dr Jitendra Singh in written reply to a question in Rajya Sabha today.
Ministry of Personnel, Public Grievances & Pensions
[Press Release dt. 05-12-2019]
[Source: PIB]