Section 17(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(2)The transfer committee shall take decision by taking into consideration the following facts while considering on options given for transfer by the employees-(a)Officers of group "A' and 'B' shall not be posted in their home district.(b)Clerical and non-administrative employees of group 'C' and employees of group 'D' may be posted in their home district except in their home place. "Home district" means such village/zone/tehsil of which he is domicile.(c)Transfers on administrative ground shall not be made from accessible to accessible place/area and such employee shall not be posted again in that district/place before expiry of 5 years in any circumstances.(d)The President/Secretary of recognised service organisations of government servants, which also includes president/secretaries of district branches, may not be transferred during the period of their holding office till remaining in their post or 02 years from the date of holding office, in the organisation, whichever is earlier, but other provisions of this Act shall duly applicable to them.(e)Transfers shall be made only against cadre post/places and shall not be made against the post/places which are out of the cadre (such as, inter district/inter divisional transfers for district/divisional cadres):Provided that cadre change/out of cadre transfer of any employee shall be allowed in case of marriage between two employees or displacement of employee due to acquisition of properties for development projects/natural calamity subject to the condition that such employee shall be treated as junior most in the new cadre and approval of the committee constituted under Section 27 shall be necessary to obtain.
