Section 21(3) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(3)After the date indicated as per time table mentioned in Section 23 the transfers of officers of Group 'A' and Group 'B' transfers may be made with the approval of the Chief Minister and of employees of Group C' and Group 'D' shall be made by the authority of one rank higher of the competent authority for making such transfers.
