Section 5(2) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
(2)Where a specialist or senior specialist who is working in a post which is not identified for the Post Graduate Degree or Post Graduate Diploma specialisation which he possesses on the date of commencement of this Act, he shall be transferred to the post identified for the specialised qualification, possessed by him:Provided that the provision of this section shall not apply to the posts of District Health and Family Welfare Officer, District Surgeon, Principal of Training Institutes, Joint Director, Deputy Director, Programme Officer at the district level and Superintendent of a major hospital of health and family welfare services.
