Section 2 in The Karnataka State Civil Services (Regulation of Transfer of Staff of Department of Technical Education) Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Appointment" means appointment by direct recruitment or by posting or by promotion;(b)"Appointing authority" means the concerned authority competent to make appointment to any post in the Karnataka Technical Education Department Service.(c)"Competent authority" means the authority competent to make orders of transfer or appointment of staff of the Department of Technical Education.Explanation: - (1) The Government shall be the competent authority to issue appointment and transfer orders in respect of all the officials coming under the Group A Cadre.(2)The Director of Technical Education shall be the competent authority to issue appointment and transfer orders in respect of all the officials coming under the Group B cadre and Group C cadre above the rank of second division Assistant.(3)The Administrative officer of the Technical Education shall be the competent authority to issue appointment and transfer orders in respect of all Group D staff;(d)"College or Institution of Department of Technical Education" means,-(i)"Government Engineering College" belonging to Government coming under purview of the Department of Technical Education;(ii)"Government Polytechnic" belonging to Government coming under purview of the Department of Technical Education;(iii)"Government Junior Technical School" belonging to Government coming under purview of the Department of Technical Education.(e)"deputation" means deployment of the services of staff, fully or partially, from one Office/Government Engineering Colleges/Government Polytechnics and Government Junior Technical Schools/Steric of the Department of Technical Education where he is working to another Office or Government Engineering Colleges/Government Polytechnics and Government Junior Technical Schools/Steric without shifting the lien;(f)"Non-Teaching staff" means a person appointed to any category of non- teaching posts of Group-A, Group-B, Group-C or Group-D in various offices or Government Engineering Colleges or Government Polytechnics and Government Junior Technical Schools or Steric of the Department of Technical Education belonging to the State Civil Services and such other posts as specified in Schedule.(g)"Principal" means a person appointed to a category of post of a Principal in the Government Engineering Colleges, Principal Grade-I or Grade-II in Government Polytechnic or equivalent post of Deputy Director/Assistant Director in the Directorate of Technical Education, principal in Government Junior Technical School belonging to the State Civil Services and such other equivalent posts as specified in the Schedule.(h)"Process of Counseling" means, the process of computerized counseling by giving opportunity to a person considered for appointment or a Government servant considered for transfer to opt a place or post on priority which is being given based on the length of the service put in by him in the place where he is working and such other criteria as may be prescribed.(i)"Schedule" means Schedule appended to this Act;(j)"Steric" means State Technical Education Resources and Information Centre coming under the purview of the Department of Technical Education.(k)"teaching Staff" means,-(i)a person appointed to any of the category of posts of Associate Professor/Assistant Professor/Professor/Librarian/Assistant Director of physical Education and sports/Placement Officer in Government Engineering College belonging to the State Civil Services and such other posts as specified in the Schedule.(ii)A person appointed to the category of posts of Head of Section, Lecturer and Assistant Lecturer in a Government Polytechnic belonging to the State Civil Services and such other posts as specified in Schedule.(iii)A person appointed to the category of posts of Lecturer and Assistant Lecturer in a Government Junior Technical School belonging to the State Civil Services and such other posts as specified in Schedule.(l)"transfer" means posting of a staff to a post in a place of working, from one place of working to a post in another place of working and includes transfer within or outside a Zone in the same cadre;(m)"Unit of Seniority" means,-(i)for the purpose of posting of Principal, all teaching and non-teaching staff (except in the category of Group-D posts), of the Department of Technical Education shall be the state;(ii)for the Group-D category of posts, of the Department of the Technical Education the unit of Seniority shall be the District.(n)"Zone" means the specific areas classified for transfer of staff and,-(i)"Zone-A" means,-(a)the areas falling under Bruhath Bangalore Mahanagara Palike (BBMP) limits and the area falling under Bangalore Development Authority (BDA) limits;(b)the areas falling under the limits of City Corporations constituted under the Karnataka Municipal Corporation's Act 1976; and(c)the areas falling under the limits of District Head Quarters and City Municipal Council or City Municipality of all District.(ii)"Zone-B" means the areas falling under the Taluk Head Quarters and Town Municipality of all Districts, excluding the area falling under Zone -A;(iii)"Zone-C" means the areas falling out side Zone-A and Zone-B.(2)other words and expressions used but not defined in this Act shall have the same meaning assigned to them in the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990).
