The Goa Transfer and Posting of Officers Act, 2014

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GOVERNMENT OF GOA
Notification
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7/9/2014-LA
The Goa Transfer and Posting of Officers Act, 2014 (Goa Act 16 of 2014), which has been
passed by the Legislative Assembly of Goa on 20-08-2014 and assented to by the Governor
of Goa on 19-09-2014, is hereby published for general information of the public.
Sharad G. Marathe, Joint 
Secretary (Law).
Porvorim, 24th September, 2014.
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The Goa Transfer and Posting of Officers Act, 2014
(Goa Act 16 of 2014)
[19-9-2014] AN
ACT
to provide for the constitution of the Goa Services Board and for the matters connected
therewith.
Be it enacted by the Legislative Assembly of Goa in the Sixty-fifth Year of the Republic of
India, as follows:—
1. Short title, extent and commencement .— (1) This Act may be called the Goa Transfer
and Posting of Officers Act, 2014.
(2) It extends to the whole of the State of Goa.
(3) It shall come into force at once.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) “Board” means the Goa Services Board constituted under section 3 of this Act;
(b) “Chairperson” means the Chairperson of the Board;
(c) “Competent Authority” means the Chief Minister of the State of Goa;
(d) “Government” means the Government of Goa;
(e) “member” means a member of the Board;
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(f) “Official Gazette” means the Official Gazette of the Government.
3. Constitution of Board .—  (1) The Government shall, by notification in the Official
Gazette, constitute a Goa Services Board.
(2) The Board shall consist of,—
(a) the Minister incharge of the Department of Personnel, who shall be the Chairperson
thereof;
(b) Chief Secretary;
(c) an officer not below the rank of Secretary to the Government to be nominated by the
Government.
4. Functions of the Board.— (1) The Board shall,—
(a) consider and recommend the transfer and posting of officers of Goa Civil Service, Goa
Police Service and officers in the cadre of Mamlatdars/Joint Mamlatdars/Assistant Directors
of Civil Supplies and Block Development Officers, at regular intervals;
(b) consider and recommend the posting of such officers in ex-cadre posts, their transfer
from one Department to another, or their transfer in the service of the Government;
(c) do such other things and perform such acts as necessary or expedient for the proper
conduct of its functions, and carrying into effect the purposes of this Act.
(2) Notwithstanding anything contained in any other law for the time being in force or any
rules made under the proviso to Article 309 of the Constitution of India, the Government
may, on its own motion and for reasons to be recorded in writing, order transfer of such
officer,  from  one  post  or  Department  to  another  and  even outside  the  Cadre;  wherever
administrative exigencies so require the same:
Provided that, those officers who have service not exceeding one year remaining before
superannuation, shall normally not be transferred.
5. Competent Authority. — The recommendations of the Board shall be placed before the
Competent Authority and the decision of the Competent Authority in this regard, shall be
final and binding.
6. Tenure of posting .— (1) The minimum tenure of posting of officers in one post shall
ordinarily be two years.
(2) The tenure of officers posted on deputation to ex-cadre posts shall be maximum of three
years, but which may be extended for a further period of one year, in public interest:
Provided that the officers may be transferred or deputation period may be curtailed, as the
case may be, before completion of tenure, in public interest, by recording the reasons in
writing.
7. The Meetings of the Board. — (1) The Board shall meet at regular intervals, at such
times and places or through circulation, as determined by the Chairperson.
(2) The Chief Secretary shall convene meetings as directed by the Chairperson of the Board.
8. Power to make rules . — The Government may, by notification in the Official Gazette,
make rules to carry out the purposes of this Act.
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Secretariat, 
Porvorim-Goa. 
Dated: 24-09-2014
R. K. SRIVASTAVA,
Secretary to the Government of Goa,
Law Dept. (Legal Affairs).

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