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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(5) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(5)Parents of mentally retarded children or suffering from such illness which has caused total dependance on others for care/routine activities, on the basis of eettifieate from Medical Board, shall be eligible to apply for transfer on request from accessible to remote or remote to accessible area/place for proper medical treatment of their child; and