Section 48 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
48. Posting and transfer.
(1)A member of a service or class of service may be required to serve in any post borne on the cadre of such service or class for which he is qualified.(2)All postings and transfers shall be made by the appointing authority:Provided that where the appointing authority is not the Government, any authority to whom the appointing authority is administratively subordinate shall, in respect of any post within the jurisdiction of the appointing authority also be competent to effect postings and transfers to a post within their jurisdiction aforesaid:Provided further that where leave not involving extra cost to the Government is granted to an officer by virtue of the delegation under Fundamental Rule 66, the Head of Department or the subordinate authority concerned may re-post the officer on return from leave granted by it to the same place.(3)Notwithstanding anything contained in this Act or in any special rules or adhoc rules, the Government may transfer any Government servant from one revenue district to another revenue district within the State, on administrative grounds.
