Section 6 in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
6. Transfer of Medical Officer or Other Staff in public interest.
(1)A Medical Officer or other staff who is in service on the date of commencement of this Act and has completed the prescribed number of years of continuous service in any Government hospital or Government Institution in an area or zone may be transferred through process of counseling by giving priority to persons put in longer period of service in that area or post and considering such other criteria as may be prescribed, to another Government hospital or Government Institution in the same area or zone or to any other area or Zone in the following order, namely:-(1)rural area;(2)Zone - B in urban area and thereto;(3)Zone - A in urban area.Provided that the total number of such transfers during the year shall not exceed five percent of the number of the working strength in that cadre.(2)A Medical Officer or other staff, on reinstatement from suspension shall not be posted to an area or zone higher than the area or zone, where he was working before suspension.
