Section 12(11) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(11)No school shall deny or delay issuing of the transfer certificate when requested by the parent or guardian of the child. The school shall not demand payment of any kind of fee for issuing a transfer certificate, when the child leaves a school during the course of the academic year. In accordance to the sub-section (3) of section 5 of the Act, the Head Master/Principal of the school shall be authorised to issue the transfer certificate. The transfer certificate shall be counter signed by the District Education Officer if desired by the parent/guardian.
