Section 18 in Uttarakhand Annual Transfer for Public Servants Act, 2017
18. Procedure of Posting on Appointment/Promotion and other Transfer.
- In addition to annual/general transfer, the procedure of posting in appointment/promotion and other transfers shall be in following conditions, as follows-(1)At the time of first appointment, posting shall compulsorily be made in remote areas.(2)At the time of promotion, the posting shall essentially he made in remote areas subject to the conditions of clause (d) of Section 7:Provided that if the post of promotion does not exist/is not vacant in remote areas, the posting after promotion may be made against vacancy available in accessible areas;(3)Mutual transfers of two employees shall be made on willingness for transfer in place of each other (accessible and remote or remote and remote or accessible and accessible for which no travelling allowance shall be allowed and mutual transfer shall not be admissible between two employees working in accessible places;(4)On enquiry, on the grounds of serious complaints of misconduct, misbehaviour with senior officers and lack of interest in work, etc. after necessary enquiry and confirmation, transfer of such employee may be made on administrative grounds:Provided that the transfer on administrative grounds shall not be made casually or on the basis of complaints of routine nature and in the orders of such transfer it shall be necessary to mention Administrative Grounds.(5)The competent authority may issue posting/transfer orders besides the transfer to be made as per clause (1) to (4) aforesaid in separate and different period also and it shall not be necessary to bring such cases before the transfer committee:Provided that on transfers made on administrative grounds the competent authority shall have to take approval from the one rank higher officer.
