Section 289 in Rajasthan Panchayati Raj Rules, 1996
289. Transfer within the district.
(1)The name of the employee desiring transfer or desired to be transferred within the district shall be communicated to the [Administration and Establishment Committee of Zila Parishad concerned] [Substituted 'District Establishment Committee' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]by the Panchayat Samiti.(2)Posting by transfer of such an employee shall be made by the Panchayat Samiti or Zila Parishad concerned on the recommendation of the [Administration and Establishment Committee of Zila Parishad] [Substituted 'District Establishment Committee' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).](3)State Government may issue orders regarding transfers from time to time. In case [Administration and Establishment Committee of Zila Parishad] [Substituted 'District Establishment Committee' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] Standing Committee of Panchayat Samiti does not agree, Chief Executive Officer/Vikas Adhikari as the case may be, shall carry out orders of the State Government.(4)On transfer of the employees, his confidential roll and service record will be transmitted, without avoidable delay, to the Panchayat Samiti/Zila Parishad to whom his services have been transferred.
