Section 7(d) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(d)The employees under following categories shall be exempted from compulsory transfer from accessible area to remote area, namely-(i)Senior employees;(ii)Such employees who have already completed minimum 10 years service in remote areas, and;(iii)The: employees seriously i 11/disabled under Section 3 and who submit a certificate from competent authority(iv)Such spouse whose only son/daughter is included in definition of disability;(v)Spouse of employees posted in military and Para military force.
