Section 6(1) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
(1)A Medical Officer or other staff who is in service on the date of commencement of this Act and has completed the prescribed number of years of continuous service in any Government hospital or Government Institution in an area or zone may be transferred through process of counseling by giving priority to persons put in longer period of service in that area or post and considering such other criteria as may be prescribed, to another Government hospital or Government Institution in the same area or zone or to any other area or Zone in the following order, namely:-
