Section 9 in Andhra Pradesh Panchayat Raj Employees Transfers (Regulation of Transfer) Rules, 2000
9.
The following guidelines shall be adopted for transfers by the Committees.(i)No officer shall be retained at any one place beyond a period of (5) years.(ii)No officer shall be transferred from a place against his will when he is having only one year of service to retire, as far as possible.(iii)Mutual transfers shall be considered to the places other than their previous stations or respective native places.(iv)If the spouse of the officer is also a Government Employee, their transfers shall be considered to same places or neighbouring places as far as possible.(v)No employee shall be considered for transfer on mere allegations either oral or written unless the allegations are proved prima facie (or) believed to be true through discrete enquiries.(vi)Since the posts of Extension Officers (Panchayats), Divisional Panchayat Officers, Mandal Parishad Development Officers are gazetted and executive in nature, their posting shall be governed according to General Rules.(vii)The transfers shall be considered only during May or June or during the period when the ban, if any, is lifted by Government.(viii)Transfer however shall be effected at any time during the year on disciplinary grounds or otherwise purely in public interest.(ix)No officer can have the benefit or mutual transfer for more than two times in his/her entire service or for five years, whichever is less.(x)No officer from a particular place shall be transferred or disturbed normally within a period of three years except on ground of disciplinary action, promotion and other circumstances, if any, covered by these rules.(xi)Each Officer who worked in the interior Tribal areas/remote villages shall be given preference, while considering the transfer.(xii)Data bank shall be erected in respect of each officer showing the dates of appointment and stations where he worked from time to time, together with disciplinary proceedings instituted if any, for consideration at the time of transfer.(xiii)Vacancy position of the posts shall be maintained at Commissioner of Panchayat Raj & Rural Employment Office/District Offices/Mandal Offices by obtaining reports from time to time.(xiv)Suitable Annual Evaluation Reports, shall be devised to evaluate the work and performance of each officer in his Mandal/Division by taking into account the targets and achievements in key performance areas as per the performance evaluation sheet in Annexure enclosed to this order.(xv)To effect transfers through counselling, a standard request application shall be devised separately. The officers who seek request transfer shall submit the same.(xvi)The Officers who attend the Counselling shall be called in as per their service seniority and their place of request shall be given preference to effect their transfer, keeping in view his performance evaluation report and other available material.(xvii)When an employee reports back to duty after availing leave, they shall be posted back to same place, as far as possible.
