Section 4(5) in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
(5)Notwithstanding anything contained in section 3 or this section the competent authority may, in special cases, after recording reasons in writing and with the prior [approval of the immediately superior] [These words were substituted for the words 'permission of the immediately preceding Competent' by Maharashtra 13 of 2007, s.3, (w.e.f. 20.4.2007).] Transferring Authority mentioned in the table of section 6, transfer a Government servant before completion of his tenure of post.
