Section 9(iv) in The Karnataka State Civil Services (Regulation of transfer of staff of Department of Collegiate Education) Act, 2012
(iv)Where a Principal, teaching or non-teaching staff has a spouse or children and they are suffering from serious ailment, for which medical treatment is not available at his place of work and his transfer is necessary to a place where such treatment is available so as to provide the required medical treatment. Provided that no transfer shall be considered unless the Principal, teaching or non-teaching staff 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 place of work, specifying the place where the required treatment is available and certifying that his transfer is necessary to such a place to provide him the required medical treatment.
