29. Transfer from one [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to another.
(1)In the event of transfer from one [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to another under order of the State Government, the officers concerned shall be entitled to-(a)one week's joining time, pay for which will be given by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he has been transferred; and(b)draw travelling allowance for the journey undertaken,, at the rates admissible to a Government servant drawing same pay, from out of the funds of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he has been transferred :Provided that an officer under orders of transfer may be allowed advance travelling allowance by the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] from which he is transferred and such advance shall be recorded on the officer's last pay certificate and recovered from the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which he is transferred.(2)The service book and character roll containing entries up to the date of relief of the officer transferred, alongwith the last pay certificate as also the Provident Fund, Pass Book, if any, shall be forwarded by the Mukhya Adhikari of the relieving [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to the Mukhya Adhikari of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] to which the officer has been transferred.
