Section 10 in Uttarakhand Annual Transfer for Public Servants Act, 2017
10. Norms of compulsory transfer from remote area to accessible areas.
- There shall be following norms for compulsory transfer from remote area to accessible area, namely-(a)The employee who is posted for 3 years or more at the place of their present posting in remote areas shall be compulsorily transferred to accessible area.(b)If any employee is working for less than 3 years at their present place of posting hut have served in remote area during whole service period for more than 10 years, shall be compulsorily transferred from remote area to accessible area. To determine such period, the proviso of definition of remote area mentioned in Appendix specified under Section 3 shall be taken into consideration;Provided that while counting this period only such period shall be counted during which the employee was actually working in the remote area, if he is attached to accessible area, then period of attachment in accessible area and the period of leave excess to one month in a year shall not be counted for the purpose of calculating the period of posting in remote area.
