Section 27 in Uttarakhand Annual Transfer for Public Servants Act, 2017
27. Removal of difficulties in the application of the Act.
(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.(2)This committee shall submit its recommendations for the approval of Chief Minister regarding the difficulties arising in application of this Act or such unforeseen matters which are not included in this Act, thereafter the State Government may make rules as required.
