Section 6(1) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(1)There shall be no transfer of a teacher from the unit of seniority in which he is appointed to another unit of seniority except in cases specified in sub-clause (2):Provided that a teacher who is found surplus in an unit of seniority may be transferred or redeployed to a needy school or pre-university college in another unit of seniority:Provided further that a teacher who is in service and has completed not less than five years of service as on 04.05.2005 in a unit of seniority to which he is initially appointed, may on his request, be transferred through counselling, to another unit of seniority not more than once in his service.
