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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(2)An employee eligible for transfer from remote area to accessible area on completing three years in a particular remote place or 10 years in remote area during whole length of service, shall be eligible to apply for transfer on request in remote area only:Provided that the place opted for transfer shall be out of his/her home development block and such employee shall not be posted again to the place from where he/she has been transferred before the period of 6 years.