Section 18 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978
18. Transfer. -
(1)A Permanent Headmaster or Assistant Teacher of a recognised school may, on an application in this behalf, be transferred to another recognised school in which he may be lawfully employed under these rules.(2)Such application shall be given by tire Headmaster or Assistant Teacher, as the case may be, to the District Basic Education Officer through tire Manager of the school from which the transfer is sought.(3)The Manager shall along with the application for transfer, forward copies of service book and character roll of such Headmaster or Assistant Teacher, as the case may be, to the District Basic Education Officer.(4)No transfer shall take effect unless it is agreed to by the managements of the recognised schools concerned and is approved under clause (5).(5)The approval for the transfer of a Headmaster or Assistant Teacher of a recognised school shall be accorded by :(i)The District Basic Education Officer in case of transfer from one School to another School within the District;(ii)The Regional Deputy Director of Education in case of transfer from one School to another School situated in different districts but within the same division;(iii)Secretary of the Board, in case of transfer from one School to another School situated in different divisions.
