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State of Maharashtra - Section

Section 6 in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005

6. Transferring Authority.

- The Government servants specified in column (1) of the table hereunder may be transferred by the Transferring Authority specified against such Government servants in column (2) of the table.Table
Groups of Government servants(1) Competent Transferring Authority(2)
(a) Officers of All India Services, all Officers of State Servicesin Group "A" having pay-scale of Rs. 10,650-15,850 andabove. Chief Minister
(b) All Officers of State Services in Group "A" havingpay-scales less than Rs. 10,650-15,850[and all GazettedOfficers] [These words were substituted for the words 'and all officers' by Maharashtra 13 of 2007 Section 4(a) (w.e.f. 20-4-2007)]Group "B" Minister-in-charge in consultation with Secretaries of theconcerned Departments.
(c) All[Non-Gazetted employees in Group "B" and "C"] [There words and letters were substituted for the words and letter 'employees in Group 'C' by Maharashtra 13 of 2007, Section 4(b), (w.e.f. 20-4-2007)] Heads of Departments.
(d) All employees in Group "D" Regional Heads of Departments:
Provided that, in respect of officers in entry (b) in the table working at the Divisional or District level, the Divisional Head shall be competent to transfer such officers within the Division ; and the District Head shall be competent to transfer such officers within the District:Provided further that, the Competent Transferring Authority specified in the table may, by general or special order, delegate its powers under this section to any of its subordinate authority.