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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(1) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(1)In case representations are received from parents, spouse or other relatives the transferred employee for staying of transfer, it shall be compulsory kept in the personal file of employee and such representations shall not be forwarded and such conduct shall be entered in the Annual Confidential Report of the concerned employee also.