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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(2)In case any Government servant endeavor to make pressure against the transfer order, the disciplinary action, according to the relevant provisions of the Uttarakhand Government Servant (Discipline and Appeal) Rule, 2003(as amended from time to time) shall be taken against such employee by treating such act/conduct a violation of "Government Servant Conduct Rules".