Section 15 in Uttarakhand Annual Transfer for Public Servants Act, 2017
15. Determination of a prescribed date for counting for transfer.
(1)Counting of period for the purpose of transfer shall be done on the basis of date of 31st May of each year.(2)All such offices/ Institution, where the period of alteration of charge is not determined, the alteration in charge/transfer may be done in the interval of five years.
