Section 14 in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007
14. Transfer.
- Subject to the provisions of Section 58 of the said Act. the State Government may transfer any officer or employee of the Corporation from one Corporation to another provided that such officer or employee who is in any corporation for more than 5 years (to be revised) shall necessarily be transferred by the State Government.
