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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(3) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(3)In case, a husband/wife serving in Government of Uttarakhand wishes to he posted at same place in a accessible area or remote area, they shall be eligible to request for transfer/posting at one place accordingly, but after such posting the spouse shall be eligible for transfer in general transfer season if he/she fulfills the norms of 5/3 years service in a particular place or 10 years total service.