Section 22 in Uttarakhand Annual Transfer for Public Servants Act, 2017
22. Reliving of the transferred employee.
(1)Instructions shall be given in the transfer orders itself to take charge without waiting for the reliver within certain date/one week from the date of issue of the order. The concerned authority shall accordingly relieve the transferred employee immediately. A copy of transfer order shall be sent to the concerned treasury officer so as to not to draw his pay after seven days of issue of transfer order of transferred employee. The relieved employee may be able to avail the 'joining time' allowed as per rules only after taking charge of the post of new posting and they will avail only journey time after relieving as per rules;(2)Transferred employee shall not be sanctioned leave of any kind.(3)In case of charge not being taken by employee at the place of new posting, punitive action shall be taken against such employee under Section 24.(4)A representation may be given by transferred employee to remove any pithy/typing error existing in transfer order within three days after issuing of transfer order to one rank higher officer than transferring authority, who shall within one week after receiving opinion from transferring authority shall dispose the representation.
