Section 8 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2013
8. Preferential categories.
- The following categories shall take precedence in the seniority list, in the order given below, irrespective of their entitlement points.(a)Physically handicapped i.e., those with not less than 70% ortho-handicap./ Visually challenged/ Hearing Impaired(b)Widows.(c)Legally separated women.(d)Headmaster Gr.II Gazetted / Teacher who is suffering with the following diseases, in which he/she is undergoing treatment:I. Cancer.II. Open Heart Surgery.III. Neuro-Surgery.IV. Bone T.B.V. Kidney Transplantation.(e)Applicants with dependant children who are mentally retarded and are undergoing treatment.(f)Children suffering with holes in the heart by birth and undergoing medical treatment available only at specified places to which they are seeking transfers.(g)Applicants with dependant children suffering from Juvenile Diabetes.Note 1. - For the purpose of (a, d, e & f) above, a copy of the certificate issued by a competent authority i.e., District Medical Board / State Medical Board should be enclosed to the application for consideration of preferential categories. However the candidates selected under PH quota and recorded in SR need not furnish any fresh certificate.Note 2. - The Head Master Gr.II Gazetted / Teachers should avail either the preferential category (Rule 8) or the special points (Rule 6 (II (d & e))) once in 8 years, and an entry be made in SR.Note 3. - The teachers who have availed the preferential category or spouse category in the earlier transfer counselling and now shifted under Rationalization without completion of 8 years of service shall be given the respective benefits / entitlement points along with the Rationalization points.
