Section 6(5) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(5)[ The teacher may, on his request, be transferred through process of counseling to such place or near by place or post out side the unit of seniority where his spouse is working in an aided educational Institution [in a Government or public sector undertaking] [Inserted by Act 32 of 2015, dated 13.08.2015.] but excluding an urban area.]
