Section 27(1) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(1)After the promulgation of this Act, this Act shall have over-riding effect on Acts/Annual Transfer Policies of other departments:Provided that if any change in any provision of this Act, is required by any department due to any specific circumstances of the department or any deviation in necessary or relaxation is indispensable, the proposal of such changes/deviations/relaxations shall be submitted with reasons before the committee constituted under the Chairmanship of Chief Secretary and consisting the following members-(a)Additional Chief Secretary/Principal Secretary Forest and Infrastructure Development Commissioner;(b)Additional Chief Secretary/Principal Secretary Agricultural Production Commissioner; and(c)Principal Secretary, Personnel as its member and necessary changes/deviations/ relaxations shall be allowed after the approval of the Chief Minister on recommendations made by this committee.
