Section 11 in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
11. Non-application of provisions of section 10 in certain circumstances.
- Nothing in section 10 shall apply to,-(i)sub-judice matters;(ii)cases referred to Lokayukta or Upa-Lokayuktas and other Constitutional institutions, Commissions, etc.;(iii)quasi-judicial matters;(iv)cases related to Central or other State Governments;(v)cases related to Legislation;(vi)cases involving major policy decisions.
