Section 21(2) in Uttarakhand Annual Transfer for Public Servants Act, 2017
(2)The transfers of district level employees of Group 'C' and 'D' whose transfers are to be made within the district, shall be made by the appointing authority on the basis of recommendations made by the committee (under the Chairmanship of District Magistrate or an officer nominated by him) constituted at district level for transfer;
