Section 9(3) in The Orissa Fisheries Ministerial Service Rules, 1976
(3)The Director shall be competent to transfer permanently any clerk in the Lower Division or Upper Division Senior Upper Division from the jurisdiction of one Deputy Director of Fisheries to another under his administrative control :Provided that the transfer of any clerk in the lower Division or Upper Division or senior Upper Division may be made from the jurisdiction of one Deputy Director of Fisheries to another with the written mutual consent of the concerned clerks :Provided further that the position of such clerks as are transferred from the jurisdiction of one Deputy Director of Fisheries to another shall be determined in the cadre to which they are transferred with reference to the date of their original appointment in the grade.
