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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Teachers (Regulation of Transfers) Rules, 2012

9. Notification of vacancies.

(1)The following vacancies shall be notified for the purpose of counselling.
(a)All the exiting clear vacancies except the vacancies mentioned in clauses (2) & (3) below.
(b)All the vacancies arising due to compulsory transfers as per Rule 5.
(c)Resultant vacancies arising during Counselling.
(2)The leave vacancies shall not be notified.
(3)While notifying the vacancies of SGTs it shall be ensured that equal number of vacancies are left vacant in all the Mandals, medium wise.Example:
Total number of vacancies in the district : X
Total number of Mandals in the district : A
Total number of vacancies to be blocked in a mandal : X/A
After arriving at the number of vacancies to be blocked in each mandal as above, if the total vacancies in the mandal are more than the number to be blocked, blocking shall be done keeping in view the enrolment and position of working teachers in the schools concerned.
(4)The following vacancies shall not be blocked:
(I)Vacancies in the schools where no teacher /single teacher is working.
(II)Vacancies in Category IV schools, not withstanding any other provision in this Rule.
(5)The competent authorities shall notify the vacancies with the approval of District Collector (District Cadres) or Commissioner and Director of School Education (Zonal Cadre), as the case may be.