Section 6 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012
6. Entitlement points.
- Entitlement of points shall be awarded to the Headmaster Gr.II Gazetted / Teacher who applies for transfer in the following manner:(a)For service in the present school, basing on its location, as per the following scale, as on 1st July of the year:-(i)Service in category IV areas: Five (5) points per every year of service.(ii)Service in Category III areas: Three (3) points per every year of service.(iii)Service in the Category II areas: Two (2) points per every year of service.(iv)Service in the Category I areas: One (1) point per every year of service.Note 1. - The Habitations / Towns shall be classified into the following categories namely:-(i)Category I: All Habitations / Towns where 20% and above HRA is admissible.(ii)Category II: All Habitations / Towns where 14.5% HRA is admissible.(iii)Category III: All Habitations / Towns where 12 % HRA is admissible.(iv)Category-IV: All Habitations where 12% HRA is admissible, and which do not have connectivity through an all weather road as per the norms of Pacnchayati Raj (Engineering) Department.Note 2. - The District Collector shall publish the list of habitations in the district which do not have connectivity through an all weather road as per the norms of Pacnchayati Raj (Engineering) Department in consultation with the Superintendent Engineer, P.R. of the district for this purpose, and the same shall be final.Note 3. - For the purpose of calculating entitlement points in respect of service in a Category-IV habitation prior to academic year 2012-13, Category-IV habitations shall be the habitations notified as Category- IV by the competent authority during the transfer counselling held in May /June 2011 as per the classification and definition in the rules issued in G.O.Ms.No. 65, Education (Ser-III), dated 19.05.2011.(b)For entire Service: One point for every Five (5) years of service in the total service in all categories as on 1st July of the year.(c)The President and General Secretary of the recognized Teachers Unions at the State and District Levels are eligible for ten (10) points.(d)Ten (10) points for the Headmaster Gr.II Gazetted / Teacher, who is retiring with in 2 years as on 1st July of the year.(e)Ten (10) points for un-married Headmistress Gr II / female Teacher.(f)Ten (10) points for Headmaster Gr.II Gazetted / Teacher, whose spouse is working in State Government or Central Government or Public Sector undertaking or Local Body or Aided Institution in the same District and opted for transfer nearer to and towards the place of working of his/her spouse, This is applicable only once in 8 years and in respect of one of the spouses and an entry shall be made in this regard in SR. A copy of certificate issued by the competent authority shall be enclosed to the check list to consider cases under this category.(g)In case the entitlement points two or more applicants are equal, the inter-se seniority shall be determined as below.(i)Applicants having disability of more than 40% but less than 70% (Or the-handicap. / Visually challenged/ Hearing Impaired) shall take priority.(ii)Subject to the above, the seniority in the cadre shall be taken into account.
