Section 1(3) in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
(3)It shall apply to all Government servants in the State services including the All India Service Officers of the Maharashtra Cadre:Provided that, Chapter II shall not apply to the employees appointed on nonÂtransferable posts in isolated cadres and to the employees under the administrative control of the Judiciary [* * *] [The words and letters 'and chapter III shall not apply to the All India Service Officers of the Maharashtra Cadre' deleted by Maharashtra 13 of 2007, Section 2, (w.e.f. 20-4-2007).].
