Section 3 in The Karnataka State Civil Services (Regulation of Transfer of Staff of Department of Technical Education) Act, 2012
3. Compulsory appointment of a Principal/Teaching/Non/Teaching staff to Zone-C.
(1)Every appointing authority while making initial appointment of a Principal/Teaching/Non-Teaching staff to any College or Institution of the Department of Technical Education shall ensure that vacancies in zone-C shall be filled in the first instance.(2)If no vacancy is available for initial appointment or transfer a vacancy may be created by transfer of a Principal/Teaching/Non- Teaching staff who has completed minimum number of years of service or more number of years of service to another Zone in the order of priority from Zone-C to Zone -B and Zone-B to Zone-A.Provided that the above condition shall not be applicable to the cadre where there is no post is available in any zone.(3)(a)The minimum length of services required to be completed, to become eligible for transfer is Zone- C, Zone-B and Zone-A shall be as stipulated in the rules.(b)if, no Principal/Teaching/Non- Teaching staff is available who has completed minimum length of service, a person who has completed maximum number of years below the stipulated period as Principal, teaching or non- teaching staff may be considered for transfer as above:Provided that in case any a Principal, teaching or non- teaching staff is staff who is serving in Zone-C is eligible to be transferred to Zone-B and similarly in case a Principal, teaching or non-teaching staff who is serving in Zone-B is eligible to be transferred to Zone-A but if he desires to continue to serve in Zone-C or Zone-B, as the case may be, he may be allowed to continue to serve in their respective Zones.Explanation: - order of priority shall be calculated interalia, on the basis of the total number of years of service, of a Principal, teaching or non- teaching staff in a zone in different cadres and on the basis of any other criteria as may be prescribed.(c)A Principal, teaching or non- teaching staff who is in Zone -A or Zone-B and who is undergoing any time bound -penalty imposed under the Karnataka Civil Services( Classification Control and Appeal) Rules, 1957 or who is facing any criminal charges in court of law may be transferred to Zone-C, if no vacancy is available in Zone-C, a vacancy may be created in the manner specified in sub-section (2).Provided that if such Principal, teaching or non- teaching staff is working in Zone-C, he shall be transferred from the place where he is working to another place in the same Zone, but he shall not be transferred outside Zone-C till the completion of such disciplinary proceedings, criminal proceeding or penalty, as the case may be.
