Section 6 in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
6. Prohibition of transfer of a teacher from one unit of seniority to another unit of seniority.
(1)There shall be no transfer of a teacher from the unit of seniority in which he is appointed to another unit of seniority except in cases specified in sub-clause (2):Provided that a teacher who is found surplus in an unit of seniority may be transferred or redeployed to a needy school or pre-university college in another unit of seniority:Provided further that a teacher who is in service and has completed not less than five years of service as on 04.05.2005 in a unit of seniority to which he is initially appointed, may on his request, be transferred through counselling, to another unit of seniority not more than once in his service.(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.](2)Where a female teacher is a widow;(3)Where a teacher is physically handicapped or disabled;(4)Where a teacher or his/her spouse or children are suffering from serious ailments, for which medical treatment is not available at his/her place of work and his/her transfer in necessary to a place where such treatment is available so as to provide him/her the required medical treatment. However, no transfer shall be made unless the teacher concerned produces a certificate from the District Medical Board specifying the nature of ailment, stating the fact that the required treatment is not available at his/her place of work, specifying the place where the required treatment is available and certifying that his/her transfer is necessary to such a place to provide him/her the required medical treatment.(5)[ The teacher may, on his request, be transferred through process of counseling to such place or near by place or post out side the unit of seniority where his spouse is working in an aided educational Institution [in a Government or public sector undertaking] [Inserted by Act 32 of 2015, dated 13.08.2015.] but excluding an urban area.](6)[ Where a teacher has completed minimum period of service in any Zone and is seeking transfer to an eligible Zone in another unit of seniority which does not has surplus teachers.] [Inserted by Act 23 of 2017, dated 18.04.2017.]
