Section 6(4) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(4)Where a teacher or his/her spouse or children are suffering from serious ailments, for which medical treatment is not available at his/her place of work and his/her transfer in necessary to a place where such treatment is available so as to provide him/her the required medical treatment. However, no transfer shall be made unless the teacher concerned produces a certificate from the District Medical Board specifying the nature of ailment, stating the fact that the required treatment is not available at his/her place of work, specifying the place where the required treatment is available and certifying that his/her transfer is necessary to such a place to provide him/her the required medical treatment.
