Section 16 in Uttarakhand Annual Transfer for Public Servants Act, 2017
16. Constitution of transfer Committee and duties of the Committee.
(1)For the transfers of employees, a permanent transfer committees shall be constituted by each department at government level, head of the department, division and district level. In addition to the officers of the concerned department an officer from another department shall also be nominated. At government level, an officer shall be nominated by the Personnel Department in the transfer committees of other departments except in Forest and Infrastructure Development Commissioner Branch, Agriculture Production Commissioner Branch and Social Welfare Commissioner Branch. For transfers in the departments falling under above mentioned branches, the nomination of an officer of any other department of the branch in transfer committee shall be made by the head of the concerned branch.(2)The Chairman of each committee constituted at the district level for transfer of employees of district level cadre within the District shall be the District Magistrate or an officer nominated by him.(3)All the proposals, applications and options received for transfer and details of vacancies in remote and accessible areas shall be placed before the committee constituted for this purpose by the concerned department. The certified list of employees eligible for transfer according to aforesaid Sections 9, 12 and 13 shall also be placed before the transfer committee.(4)The committee shall prepare minutes after consideration on the basis of provisions of this Act, regarding each employees applying for transfer whose details are placed before the committee wherein the basis of allotting vacancy to the employee to be transferred namely, "option", "own request", "medical", "disabled", "senior employee", etc. shall be clearly mentioned. The committee shall give in its minutes, with reason, a separate list of employees whose transfer could not possible to be recommended as per the provisions of this Act.(5)Transfer orders as per recommendations of the transfer committee shall be issued by the competent authority.
