Section 4 in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
4. Compulsory appointment of a medical Officer or other staff in rural areas.
(1)The Appointing Authority or the Competent Authority while making initial appointment or promotion of a Medical Officer or other staff to a Government Hospital or Government Institution shall ensure that vacancies in rural areas are filled in the first instance:(2)A Medical Officer or other staff who is in service on the date of commencement of this Act and has not served for a prescribed number of years in the rural area before the date of commencement of the Act shall be transferred to a post in rural area:Provided that the provisions relating to compulsory transfer of Medical Officer or other staff to the rural area shall not apply to a person who has attained the age of fifty years.(3)If no vacancy is available for initial appointment or promotion, in respect of the post for which compulsory rural service is prescribed, a vacancy may be created by transfer of a Medical Officer or other staff who has completed the prescribed number of years of rural service to another place in Zone B and if no vacancy is available in Zone B a person who has served longer period in Zone B may be transferred to Zone A of urban area.
