Section 21 in Uttarakhand Annual Transfer for Public Servants Act, 2017
21. Providing powers for transfer.
(1)Transfers of the officers of Group 'A' shall be made by the Government on recommendations of the transfer committee constituted for this purpose and transfers of officers of Group 'B' shall be made by head of the concerned departments on the basis of recommendations of transfer committee:Provided that where there is no post of head of the department, the transfers of officers of Group 'B' shall be made by Government on recommendations of transfer committee.(2)The transfers of district level employees of Group 'C' and 'D' whose transfers are to be made within the district, shall be made by the appointing authority on the basis of recommendations made by the committee (under the Chairmanship of District Magistrate or an officer nominated by him) constituted at district level for transfer;(3)After the date indicated as per time table mentioned in Section 23 the transfers of officers of Group 'A' and Group 'B' transfers may be made with the approval of the Chief Minister and of employees of Group C' and Group 'D' shall be made by the authority of one rank higher of the competent authority for making such transfers.
