Section 3(2) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(2)If no vacancy is available for initial appointment or transfer in any particular Zone, a vacancy may be created by transfer of a teacher who has completed minimum number of years of service to another Zone in the order of priority from Zone-C to Zone-B, Zone-B to Zone-A or Zone-A to any other urban area within the same unit of seniority:Provided that in case any teacher who is serving in Zone-C, is eligible to be transferred to Zone -B and similarly in case a teacher who is serving in Zone-B is eligible to be transferred to Zone-A, but if he desires to continue to serve in zone-C or zone-B, as the case may be, he may be allowed to continue to serve in these respective zones.Explanation: Order of priority shall be calculated interalia, on the basis of the total number of years of service, of a teacher in a zone in different cadres and on the basis of any other criteria as may be prescribed.
