(2)Intimation of proposed transfers to be given by the Inspector-General to the Commissioner and District Magistrate. - Timely intimation shall, except in cases of extreme urgency, be given to [***] [The words 'the Revenue Commissioner and' were deleted by Gujarat 15 of 1964, section 4 Schedule.] the District Magistrate, by the Inspector-General of any proposed transfer under this section, and except where secrecy is necessary, the reasons for the transfer shall be explained; whereupon the officers aforesaid and their subordinate shall give all reasonable furtherance to such transfer.
