Section 22(4) in The Industrial Employment (Standing Orders) Central Rules, 1946
(4)Transfer. - A workman may be transferred according to exigencies of work from one shop or department to another or from one station to another or from one establishment to another under the same employer:Provided that the wages, grade, continuity of service and other conditions of service of the workman are not adversely affected by such transfer:Provided further that if a workman is transferred from one job to another, which he is capable of doing, and provided also that where the transfer involves moving from one State to another such transfer shall take place, either with the consent of the workman or where there is a specific provision to that effect in the letter of appointment, and provided also that (i) reasonable notice is given to such workman, and (ii) reasonable joining time is allowed in case of transfers from one station to another. The workman concerned shall be paid travelling allowance including the transport charges, and fifty per cent. thereof to meet incidental charges.
