Section 35 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
35. Punishment for manipulation of transfers.
- Whoever, being in the service of the State or of a public undertaking secures or attempts to secure, his transfer or cancellation of transfer or posting or promotion, otherwise than by representing or approaching through the normal official or prescribed channels, or before he has unsuccessfully exhausted all such channels, barring exceptionally hard and emergent cases requiring immediate attention or relief, shall be punished with imprisonment of either description which may extend to six months or with fine or both.Explanation. - No aid rendered in good faith in an exceptionally hard and emergent case requising immediate attention and relief to a person in the service of the State or of a public undertaking in the matter of such transfer or cancellation of transfer or posting or promotion shall amount to abatement of the offence under this section, within the meaning of Section 107 of the Indian Penal Code, 1860 (No. 45 of 1860).
