Section 2(1) in The Karnataka State Civil Services (Regulation of transfer of staff of Department of Collegiate Education) Act, 2012
(1)In this Act, unless the context otherwise requires,-(a)"appointment" means appointment by direct recruitment, by posting or by promotion;(b)"appointing authority" means the concerned authority competent to make appointment to any post in the Karnataka Collegiate Education Department Service.(c)"competent authority" means the authority competent to make orders of transfer or appointment of staff of the Department of Collegiate Education:Provided that the Government shall be the competent authority to issue appointment or transfer orders in respect of Principals. The Commissioner of Collegiate Education shall be the competent authority to issue appointment or transfer orders to other teaching or non-teaching staff;(d)"deputation" means deployment of the services of staff, fully or partially, from one Office/Government First Grade College of the Department of Collegiate Education where he is working to another Office or Government First Grade College without shifting the lien;(e)"Government First Grade College" means all First Grade Colleges belonging to the State Government in whatever name they are called;(f)"non-teaching staff" means a person appointed to any category of non-teaching posts of Group-A, Group-B Group-C or Group-D in various offices or Government First Grade College or Department of Collegiate Education belonging to the State Civil Services and such other posts as specified in the Schedule.(g)"principal" means a person appointed to a category of post of a Principal Grade-1 (U.G.) or Principal Grade-II (P.G) in a Government First Grade College belonging to the Department of Collegiate Education specified in the Schedule.(h)"Process of Counseling" means, the process of computerized counseling by giving opportunity to a person considered for appointment or a Government servant considered for transfer to opt a place or post on priority which is being given based on the length of the service put in by him in the place where he is working and such other criteria as may be prescribed.(i)"Staff of Department of Collegiate Education" means Principal, teaching staff or non-teaching staff of the Department of Collegiate Education".(j)"Schedule" means Schedule appended to this Act;(k)"teaching Staff" means,-(i)a person appointed to any of the category of teaching posts such as professor, Associate Professor/Assistant Professor in a Government First Grade College belonging to the Department of Collegiate Education Services as specified in the Schedule;(ii)a person appointed to the category of posts of Librarian in a Government First Grade College belonging to the Department of Collegiate Education Services as specified in the Schedule; and(iii)a person appointed to the category of posts of Physical Culture Instructor in a Government First Grade College belonging to the Department of Collegiate Education Services as specified in the Schedule.(l)"transfer" means posting of a staff from one post or office to another post or office from one place of working to a post in another place of working and includes transfer within or outside the same Zone or cadre;(m)"Unit of Seniority" means,-(i)for the purpose of posting of Principal, all teaching and non-teaching staff (except in the category of Group-D posts), of the Department of Collegiate Education shall be the State.(ii)for Group-D category of posts of the Department of the Collegiate Education, the unit of seniority shall be the district.(n)"Zone" means the specific areas classified as zone for purpose of transfer of staff and:-I. "Zone-A" means,-(a)the areas falling under the Bruhath Bangalore Mahanagara Palike (BBMP) limits and the area falling under Bangalore Development Authority (BDA) limits;(b)the areas falling under the limits of City Corporations constituted under the Karnataka Municipal Corporations Act, 1976; and(c)the areas falling under the limits of District Head Quarters and City Municipal Council/City Municipality of all Districts.II. "Zone-B" means the areas falling under the Taluk Head Quarters and Town Municipality of all Districts, excluding the area falling under Zone -A;III. "Zone-C" means the areas falling out side Zone-A and Zone-B.
