Section 7(3) in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012
(3)The above points will be awarded to HM and the teacher concerned in the school, provided that:(a)The attendance of the teacher is 80% and above and covered the syllabus as per schedule.(b)Any Teacher who has been awarded / confirmed a punishment/warning for grave irregularities will not get any entitlement points for 4 years.(c)The competent authority shall record all such facts in the SRs of the concerned HM/Teacher.(d)The teacher who furnishes false information and HM who attests it, shall be liable for disciplinary action and Criminal proceedings, apart from being transferred to category IV vacancies.Note. - The Deputy Educational Officers in respect of High Schools and the Mandal Educational Officers in respect of Primary and Upper Primary Schools shall attest the performance of the teachers of Government and ZPP/ MPP Schools respectively which shall be submitted with attestation of Headmaster concerned.
