Section 5(1) in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
(1)The tenure of posting of a Government servant or employee laid down in section 3 may be extended in exceptional cases as specified below, namely:-(a)the employee due for transfer after completion of tenure at a station of posting or post has less than one year for retirement;(b)the employee possesses special technical qualifications or experience for the particular job and a suitable replacement is not immediately available; and(c)the employee is working on a project that is in the last stage of completion, and his withdrawal will seriously jeopardise its timely completion.
