Section 12 in The Tamil Nadu Village Servants Service Rules, 1980
12. Transfer.
(1)The Village Servant may be transferred either on administrative grounds or on request amounting to mutual transfer within the district, but such transfer shall be made on valid grounds to be recorded in writing.(2)Any transfer under sub-rule (1) shall be made by the Revenue Divisional Officer within a taluk and the District Collector within the district.
