Section 4(2) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
(2)A Medical Officer or other staff who is in service on the date of commencement of this Act and has not served for a prescribed number of years in the rural area before the date of commencement of the Act shall be transferred to a post in rural area:Provided that the provisions relating to compulsory transfer of Medical Officer or other staff to the rural area shall not apply to a person who has attained the age of fifty years.
