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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012

13. Committees for conducting counselling and transfers.

- The following committees are constituted for the purpose of conducting counselling and transfers.
(I)For Transfer of Head Master Gr. II Gazetted in Government High Schools
(a)Senior Officer of the Department nominated by the Director of School Education, not below the rank of a Joint Director.
(b)The Regional Joint Director of School Education concerned or his nominee as the Member Secretary.
(c)The District Educational Officer concerned as a Member.
Note. - (i) The senior most officer shall be the Chairman of the Committee.
(ii)The Committee shall be the competent authority for transfer of all Headmaster Gr.II Gazetted in the Government High Schools in the respective Zone. The transfer shall be effected within the Zone by way of counselling.
(iii)The Regional Joint Director of School Education concerned shall be the competent authority to issue posting and transfer orders of the Headmasters Gr.II Gazetted working in Government High Schools, after the approval by the Committee.
(II)For Transfer of Head Master Gr. II Gazetted in Zilla Parishad High Schools
(a) Chairman, Zilla Parishad /Special Officer – Chairman
(b) Collector/ Joint Collector – Member
(c) RJDSE or his nominee – Member Secretary
(d) Chief Executive Officer- Z.P. – Member
Note. - (i) The Committee shall be the competent authority for transfer of all Headmaster Gr.II Gazetted in the ZP High Schools in the District.
(ii)The Regional Joint Director of School Education concerned shall be the competent authority to issue transfer orders of the Headmasters Gr.II Gazetted working in ZP High Schools, after the approval by the Committee.
(III)For Transfer of Teachers in Government High Schools
(a) Collector / Joint Collector – Chairman
(b) Chief Executive Officer Z. P. – Member
(c) District Educational Officer – Member Secretary
(IV)For Transfer of Teachers in Zilla Parishad / MPP Schools
(a) Chairman, ZP /Special Officer – Chairman
(b) Collector / Joint Collector – Member
(c) Chief Executive Officer Z. P. – Member
(d) District Educational Officer – Member Secretary
Note. - The District Educational Officer concerned shall be competent authority to issue transfer orders to all the teachers working in the Government Schools and ZPP / MPP Schools after the approval by the Committee.