Section 5 in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
5. Extension of tenure.
(1)The tenure of posting of a Government servant or employee laid down in section 3 may be extended in exceptional cases as specified below, namely:-(a)the employee due for transfer after completion of tenure at a station of posting or post has less than one year for retirement;(b)the employee possesses special technical qualifications or experience for the particular job and a suitable replacement is not immediately available; and(c)the employee is working on a project that is in the last stage of completion, and his withdrawal will seriously jeopardise its timely completion.(2)Notwithstanding anything contained in section 3 or any other provisions of this Act, to ensure that the Government work is not adversely affected on account of large scale transfers of Government servants from one single Department or office, not more than thirty per cent. of the employees shall be transferred from any office or Department at a time, in a year.
