Section 6(2) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(2)The provision of sub-section (1) shall be relaxed in the following cases, namely:-[***] [Omitted '(1) In the case of a married teacher, where the spouse is residing outside the unit of seniority then the other spouse may also be transferred once during his/her service outside that unit of seniority if he or she has completed not less than 3 years of service in the existing unit of seniority subject to availability of a clear vacancy;' by Karnataka Act No. 10 of 2019, dated 1.3.2019.]
