Section 24 in Uttarakhand Annual Transfer for Public Servants Act, 2017
24. Representation and recommendation to stay the transfer and penalty on violation of the Act.
(1)In case representations are received from parents, spouse or other relatives the transferred employee for staying of transfer, it shall be compulsory kept in the personal file of employee and such representations shall not be forwarded and such conduct shall be entered in the Annual Confidential Report of the concerned employee also.(2)In case any Government servant endeavor to make pressure against the transfer order, the disciplinary action, according to the relevant provisions of the Uttarakhand Government Servant (Discipline and Appeal) Rule, 2003(as amended from time to time) shall be taken against such employee by treating such act/conduct a violation of "Government Servant Conduct Rules".(3)Any one who fails to comply with any order or direction given under this Act within the period as specified in the said order or direction or violates or attempt to violate any provision of this Act, shall be punishable under relevant provisions of "the Uttarakhand Government Servant (Discipline and Appeal) Rules, 2003 (as amended from time to time).
