Section 2 in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointment" means appointment by direct recruitment, by absorption or by promotion;(b)"appointing authority" means the authority competent to make appointment to the post of a teacher;(c)"competent authority" means the authority competent to make orders of transfer of a teacher;(c1)[ "maximum period" means a continuous service of ten years in a Zone in different cadres put together; [Inserted by Act 23 of 2017, dated 18.04.2017.](c2)"minimum period" means a continuous service of [Three] years in a Zone in different cadres put together;](d)"Pre-University college" means Pre-University colleges belonging to the State Government;(e)"rural area" means the areas of,-(i)Zone-B consisting of the areas upto such distance away from the limits of Zone-A of urban area; and(ii)Zone -C consisting of the areas lying beyond the limits of Zone- B; as may be notified by the State Government from time to time;(f)"school" means Primary or the High School belonging to the State Government as the case may be;(g)"schedule" means the schedule appended to this Act;(h)"teacher" means a person appointed to a category of posts of a teacher, in a Primary School or a High School and includes a lecturer in a Pre-University college, belonging to the State Civil Services and such other posts as specified in the Schedule;(i)"transfer" means posting of a teacher to a post in a place of working, including posting of a teacher from one place of working to a post in another place of working and includes transfer within or outside the unit of seniority in the same cadre;(j)"unit of seniority" means the jurisdiction of the appointing authority competent to make appointment to the post of teacher;(k)"urban area" means any areas within the limits of a taluk or district head quarters and the limits of a City Corporation, City Municipal Council, Town Municipal Council or a Town Panchayat and upto such distance away from the limits of above areas notified as Zone-A area by the State Government from time to time.[Provided that, in respect of Pre-University Education Teacher the Urban area does not include City Municipal Council, Town Municipal Council and a Town Panchayat] [Inserted by Karnataka Act No. 10 of 2019, dated 1.3.2019.].
