Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Teachers (Regulation of Transfer) Rules, 2000

16. Process of counselling.

- After displaying the vacancy list and the applicants list in the above prescribed manner, the concerned committees shall call the applicant teachers, with higher points, in person as per the pre drawn program (Specified below), in the following order of priority:
(a)Widows.
(b)Physically Handicapped.
(c)Spouse working in Government/Zilla Parishad/Mandal Parishad Schools.
(d)Spouse working in Government/Local Bodies/Public sector Institutions.
(e)The Principal office Bearers (State/ District President and one Secretary) of the recognized Teacher's Union.
(f)Other Teachers.
Note. - Under the husband and wife category, one spouse shall be transferred to the place of another if vacancy exists. If such vacancy does not exist, they may be asked to choose the vacant post available within 15 kms. from the place of either of the spouses.