Section 13 in Uttarakhand Annual Transfer for Public Servants Act, 2017
13. Transfer on the basis of request.
- The following procedure shall be adopted for transfer on the basis of request, namely-(1)Any employee shall be eligible to apply for transfer on request from accessible area to remote area;(2)An employee eligible for transfer from remote area to accessible area on completing three years in a particular remote place or 10 years in remote area during whole length of service, shall be eligible to apply for transfer on request in remote area only:Provided that the place opted for transfer shall be out of his/her home development block and such employee shall not be posted again to the place from where he/she has been transferred before the period of 6 years.(3)In case, a husband/wife serving in Government of Uttarakhand wishes to he posted at same place in a accessible area or remote area, they shall be eligible to request for transfer/posting at one place accordingly, but after such posting the spouse shall be eligible for transfer in general transfer season if he/she fulfills the norms of 5/3 years service in a particular place or 10 years total service.(4)The employees, on the basis of their own or spouse's (as applicable) serious illness/ disability shall be eligible to request for transfer to area/place of their choice.(5)Parents of mentally retarded children or suffering from such illness which has caused total dependance on others for care/routine activities, on the basis of eettifieate from Medical Board, shall be eligible to apply for transfer on request from accessible to remote or remote to accessible area/place for proper medical treatment of their child; and(6)Widow, widower, divorcee declared by competent court, divorce employee and senior employee shall be eligible to request for transfer to area of their choice.Note. - Transfer on request may be made against the available vacancies published under Section 12 and request shall not be admissible for the post which is not vacant.
