Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 25 in Uttarakhand Annual Transfer for Public Servants Act, 2017

25. Charge note.

- Before relieving of transferred officers of Group 'A' and 'B', it shall be necessary to prepare a charge note regarding the important cases/development programs, etc. of their charge, one copy of which shall be kept in guard file and one shall be forwarded to the concerned controlling officer.