Report No. 179
11. Transfer of Public Servant for avoiding victimisation.-
(1) The public servant making a disclosure may, during or at the conclusion of the inquiry, apply to the Competent Authority for transfer from the Office or Department in which he is currently posted to another Office or Department.
(2) The Competent Authority on receipt of an application under sub-section (1) shall, if it is satisfied that the applicant has been victimized or is likely to be victimized because of the disclosure, direct the appropriate authority, even if the inquiry has not resulted in any finding against the public servant, to transfer the applicant to another Office or Department, if such transfer is feasible having regard to the qualification and experience of the applicant and the availability of an equivalent post.
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