Section 28 in Uttarakhand Annual Transfer for Public Servants Act, 2017
28. Records concerning the transfers to be kept.
- Complete documents and all records pertaining to the procedure adopted for transfer under this Act shall be kept in a proper manner in a separate file after carefully compiling them and these documents/records shall be kept ready for inspection of senior officers. It shall be the responsibility of the officer issuing the transfer order to execute this work. This file shall be available on each working day for the inspection of employee and in case, any employee needs a certified copy of any documents from this file, it may be made available after taking fee of Rs. 2.00 per page.Appendix 1(See clause (i) of Section 3)The norms of accessible and remote area on the basis of the district level places which is posted from district headquarters to village levelIdentification of accessible and remote areas for the posting to be done from district to the village level in every department shall be made by the committee constituted under the chairmanship of the District Magistrate, according to the norms given in the Act as per the requirement of the department.Provided that the working place which is located at height of more than 7000 feet, the one year posting there shall be deemed equivalent to two years posting in remote area.Appendix 2(See clause (i) of Section 3)Definition of accessible and Remote areas The personnel who are posted in the district headquarters, Tehsil headquarters. Block Development headquarter, Municipal Corporation/Municipal Board/Nagar Panchayat, identification of accessible and remote areas district wise shall be made as per the requirement of the department by the committee constituted under the Chairmanship of the commissioners. In which the accessible and remote area shall be identified on the basis of general infrastructure facilities such as Road, Electricity, Water, Education, Medical, Train and Aeroplane in the District headquarters, Municipal Corporation, Municipal Board, Nagar Panchayat area, Development block headquarters.Provided that the working place which is located at height of more than 7000 feet, the one year posting there shall be deemed equivalent to two years posting in remote area.Appendix 3(See clause (i) of Section 3)Definition of Accessible and Remote areas The personnel who are posted only in the district headquarters/directorate headquarters and they are transferred from the Government level or from the Head of Department level, the identification of accessible or remote areas for them according to the requirement of the department, shall be made on the basis of connectivity of the Road, Electricity, Water, Education, Medical, Train and Aeroplane as per the general infrastructure of each department according to the said norms.Provided that the working place which is located at height of more than 7000 feet, the one year posting there shall be deemed equivalent to two years posting in remote area.
