Section 8 in Uttarakhand Annual Transfer for Public Servants Act, 2017
8. Maximum ceiling of Transfer.
- The maximum ceiling of compulsory transfer from accessible area to remote area shall be as follows, namely-"The compulsory transfer from accessible area to remote area shall be made up to the limit of availability of vacancies in remote areas in the concerned cadre. The counting of eligible employees for such transfers shall be done in order of total service rendered in accessible area during the whole service period, i.e., such employees who have completed more than 4 years posting in accessible area or whose total service in accessible area during the whole service period has been more than 10 years and who do not fall under any exemption shall be identified for transfer up to the limit of availability of vacancies in remote areas of concerned cadre by placing them in descending order according to their total period of posting in accessible area."
