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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Uttar Pradesh - Subsection

Section 137(3) in The Subsidiary Rules

(3)When a non-gazetted government servant is transferred from one office to another, the head of the office under whom he was originally employed should in the service book under his signature the result of the verification of service, with reference to pay bills and acquittance rolls in respect of the whole period during which the government servant was employed under him, before forwarding the service book to the office where the services are transferred.