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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011

(3)If no vacancy is available for initial appointment or promotion, in respect of the post for which compulsory rural service is prescribed, a vacancy may be created by transfer of a Medical Officer or other staff who has completed the prescribed number of years of rural service to another place in Zone B and if no vacancy is available in Zone B a person who has served longer period in Zone B may be transferred to Zone A of urban area.