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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Teachers (Regulation of Transfer) Rules, 2000

6. The Criteria for Transfers.

- The following criteria shall be observed in making transfers of teachers.
(i)The transfers shall be considered for clear vacancies only.
(ii)All deputations in the Districts shall be cancelled. All the posts against which deputed persons are working shall be taken as vacancies.
(iii)No teachers may be considered for transfer on mere allegations either oral or written, unless the allegations have been duly enquired into and prima facie case is established.
(iv)No teacher rejoining duty after long leave, shall be posted to any other place except to the place of his or her posting prior to such leave i.e. from which place or station, he or she proceeded on leave.
(v)the teachers shall not be posted to their native mandals. This restriction will not apply to the following categories:
(i)Physically Handicapped.
(ii)Unmarried ladies.
(iii)Widows.
(iv)Only Women teachers shall be posted in Girls High Schools. Men teachers shall be replaced by women teachers. If women teachers are not available then only male teachers who are 50 years of age and above shall be posted in Girls High Schools.