Section 3A(1) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(1)A teacher who has completed maximum period of service in Zone A and has more than two years of remaining service shall be transferred compulsorily to a post in Zone 'C' in public interest.Provided that a teacher who is a office bearer of a recognized teacher's or employee's association or an unmarried female teacher or a widow female teacher or a teacher having more than forty percent physical disability [and cases falling under clause (4) and (5) of sub-section (2) of section 6] shall be given exemption from provision of this sub-section.[Provided further that, where no teacher has opted for a place in the process of Counseling and it is required to be filled based on student teacher ratio and in public interest, the State Government may transfer any teacher to such place who has completed minimum period of service in any other zone subject to such other conditions as may be prescribed] [Inserted by Karnataka Act No. 10 of 2019, dated 1.3.2019.].
