Section 22(1) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(1)Instructions shall be given in the transfer orders itself to take charge without waiting for the reliver within certain date/one week from the date of issue of the order. The concerned authority shall accordingly relieve the transferred employee immediately. A copy of transfer order shall be sent to the concerned treasury officer so as to not to draw his pay after seven days of issue of transfer order of transferred employee. The relieved employee may be able to avail the 'joining time' allowed as per rules only after taking charge of the post of new posting and they will avail only journey time after relieving as per rules;
