Section 7 in Uttarakhand Annual Transfer for Public Servants Act, 2017
7. Norms of compulsory transfer from accessible area to remote area.
- There shall be following norms for compulsory transfer from accessible areas to remote areas; namely-(a)The employees, who is posted for 4 years or more at present place of posting in accessible area shall be compulsorily transferred subject to the number of vacancies available and anticipated under Section 10 in remote area;(b)The employees, who are working for less than 4 years at present place of posting in accessible area but during whole service period have served in accessible area for more than 10 years, shall also be compulsorily transferred from accessible area to remote area subject to availability of vacancies/posts in remote area as above:Provided that for the counting of total service period in accessible area the proviso of definition of accessible area given in Appendix specified in Section 3 of this Act shall also be taken into consideration;(c)The employee being transferred to remote areas from accessible areas shall compulsorily be transferred to accessible area again on completion of minimum period prescribed for posting in remote areas and the date of their relieving from remote areas shall be clearly mentioned in their transfer order also;(d)The employees under following categories shall be exempted from compulsory transfer from accessible area to remote area, namely-(i)Senior employees;(ii)Such employees who have already completed minimum 10 years service in remote areas, and;(iii)The: employees seriously i 11/disabled under Section 3 and who submit a certificate from competent authority(iv)Such spouse whose only son/daughter is included in definition of disability;(v)Spouse of employees posted in military and Para military force.
