Section 9 in The Karnataka State Civil Services (Regulation of Transfer of Staff of Department of Technical Education) Act, 2012
9. Exceptions to the tenure.
- In the case of transfer, the minimum period of stay in a place or zone as may be prescribed from time to time , shall be relaxed in the following cases namely:-(i)In the case of both husband and wife being State Government employees and if one of the spouse is working in a different zone then the other spouse may be transferred to the same place or nearby place if he is in the same zone subject to availablity of clear vacancy;(ii)Where a Principal, teaching or non- teaching staff is a widow;(iii)Where a Principal, teaching or non- teaching staff is physically challenged;(iv)Where a Principal, teaching or non- teaching staff has spouse or children and they are suffering from serious ailment, for which medical treatment is not available at his place of work and his transfer is necessary to a place where such treatment is available so as to provide the required medical treatment.Provided that no transfer shall be considered unless the Principal, teaching or non- teaching staff 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 place of work, specifying the place where the required treatment is available and certifying that his transfer is necessary to such a place to provide him the required medical treatment.
