Section 3A in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
3A. [ Compulsory transfer of a teacher in public interest. [Inserted by Act 23 of 2017 w.e.f. 18.04.2017.]
(1)A teacher who has completed maximum period of service in Zone A and has more than two years of remaining service shall be transferred compulsorily to a post in Zone 'C' in public interest.Provided that a teacher who is a office bearer of a recognized teacher's or employee's association or an unmarried female teacher or a widow female teacher or a teacher having more than forty percent physical disability [and cases falling under clause (4) and (5) of sub-section (2) of section 6] shall be given exemption from provision of this sub-section.[Provided further that, where no teacher has opted for a place in the process of Counseling and it is required to be filled based on student teacher ratio and in public interest, the State Government may transfer any teacher to such place who has completed minimum period of service in any other zone subject to such other conditions as may be prescribed] [Inserted by Karnataka Act No. 10 of 2019, dated 1.3.2019.].(2)A teacher serving in Zone A and undergoing a major penalty under the Karnataka Civil Service (Classification, Control and Appeal) Rules, 1957 or facing criminal charges in Court of Law shall be transferred to Zone 'C' even if he has not completed minimum period of service.(3)If no vacancies are available for such compulsory transfer under sub-section (1) or (2), the vacancies may be created by offering transfer option to existing teachers who have completed minimum period of service in Zone 'C' as provided in sub-section (2) of section 3.
