Section 19(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(2)Assuming the period from the commencement of this Act upto 30-6-2020 as transition period during this period, in case of promotion of an employee, if he/she has not spent such half period in a remote area, the promotion shall be considered only if the employee gives an undertaking that he/she shall remain posted compulsorily in a remote area till completion of such period:Provided that in case such employee is covered by clause (d) of Section 7, he shall not be bound to give an undertaking as aforesaid or to be posted in remote area:Provided further that the employee posted in remote area after giving an undertaking at the time of first promotion, completes total qualifying service for second promotion after completing the period as mentioned in the undertaking in remote area, the provision of spending half of the qualifying service in remote area for second promotion shall not be binding on such employee and after completion of the period of undertaking if such employee fulfills other norms for second promotion with whatever period of service in remote area, shall be considered eligible for second promotion.
