Section 3(3) in The Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007
(3)The teacher who is in urban area and who is undergoing any time bound penalty imposed under the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 or who is facing any criminal charges in court of law may be transferred to Zone-C, if no vacancy is available in Zone-C, a vacancy may be created in the manner specified in sub-section (2).Provided that if such teacher is working in Zone-B or Zone-C, he shall be transferred from the place where he is working to another place in the same Zone, but he shall not be transferred out side the rural area till the completion of such disciplinary proceedings, criminal proceedings or penalty as the case may be.
