Section 15(1) in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2013
(1)The Headmaster Gr.II Gazetted / Teacher who are on transfer shall be relieved from the present place of working on receipt of the transfer orders and he / she shall join in the new school where they are posted on the next day of the counseling.Provided the Teachers (including subject teachers) who are transferred under Transfer Counseling shall be relieved subject to the condition that there shall be 50% of regular teachers (fraction shall be treated as One) working in the school and also only the senior most Teachers (including subject teachers) shall be relieved.Examples:i. If only one Teacher (including subject teachers) is working in the School and got transfer he / she shall not be relieved without substitute.ii. If two Teachers (including subject teachers) are working in the School and got transfer, the junior in the school shall not be relieved without substitute.iii. If three Teachers (including subject teachers) are working in the School and got transfer, the two juniors in the school shall not be relieved without substitute.iv. If four Teachers (including subject teachers) are working in the school and got transfer, the two juniors in the school shall not be relieved without substitute.v. Likewise, if eleven Teachers (including subject teachers) are working in the school and got transfer, the six juniors in the school shall not be relieved without substitute.
