837. Periodical transfers of Head clerks, accountants, cashiers and Reader clerks.
- No Head Clerk, Accountant, Cashier and Reader Clerk can be allowed to hold his appointment uninterruptedly for more than seven years. After holding it for that period, he shall either be transferred or shall go on leave for at least 120 days. Superintendents shall be held responsible for reporting to the Deputy Inspectors-General the liability of their subordinates to transfer under this regulation. Inspecting officers should look into the matter at the time of their inspections.Transfer of Head Clerks, Accountants, Cashiers, Reader Clerks and other clerks within the Range will be made by the Deputy Inspectors-General.
