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State of Karnataka - Section

Section 7 in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007

7. Penalties.

- If any competent authority or any officer makes an order of posting or appointment or transfer in contravention of the provisions of this Act or the rules made thereunder, such competent authority or officer as the case may be, shall be liable for disciplinary action under the disciplinary rules applicable to civil servants.