Section 8 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012
8. Preferential categories.
- The following categories shall take precedence in the seniority list, in the order given below, irrespective of their entitlement points.(a)Physically handicapped i.e., those with not less than 70% orthohandicap/ Visually challenged/ Hearing Impaired(b)Widows.(c)Legally separated women.(d)Headmaster Gr.II Gazetted / Teacher who is suffering with the following diseases and so certified by the competent medical officer of the hospital recognized by Government of A.P. under A.P. Integrated Medical Reimbursement Rules, in which he/she is undergoing treatment:I. Cancer.II. Open Heart Surgery.III. Neuro-Surgery.IV. Bone T.B.V. Kidney Transplantation.(e)Applicants with dependant children who are mentally retarded and are undergoing treatment.(f)Applicants with dependant children suffering from Juvenile Diabetes and children suffering with holes in the heart by birth and undergoing medical treatment available only at specified places to which they are seeking transfers.Note 1. - For this purpose, a copy of the certificate issued by a competent authority i.e., District Medical Board / State Medical Board should be enclosed to the application for consideration of preferential categories.Note 2. - The benefit of preference shall be given once in 8 years to the preferential categories and an entry be made in SR.(g)The Headmaster Gr.II Gazetted / Teacher who is working as NCC officer should be continued in the same school on his/her request if no vacancy is available in other schools having NCC unit.
