LexThe KARNATAKA STATE CIVIL SERVICES (REGULATION OF TRANSFER OF TEACHERS) ACT, 2020
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KARNATAKA ACT NO. 04 OF 2020
THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) ACT, 2020
Arrangement of Sections
Statement of object and reasons
Sections:
1. Short title and commencement
2. Definitions
3. Compulsory appointment of a teacher to Zone-C
4. Rationalisation of teachers
5. Zonal transfers
6. Request transfer
7. Transfer by counseling
8. Transfer of teachers to specified posts
9. Redressal of grievances during transfers
10. Exemptions from rationalization, zonal transfers and priority for
request transfers
11. Prohibition of manual counseling
12. Penalties
13. Cognizance of offences
14. An Act to override other laws
15. Power to remove difficulties
16. Power to amend the Schedule
17. Protection of action taken in good faith
18. Power to make rules
19. Transitory provisions
20. Repeal and savings
SCHEDULE
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STATEMENT OF OBJECTS AND REASONS
I
Act 04 of 2020. -It is considered necessary to partially repeal the
Karnataka Civil Services (Regulation of transfer of teachers) Act, 2007
(Karnataka Act 29 of 2007) excluding matters pertaining to PUC teachers
and principals and to bring new Legislation to regulate transfer of teachers
in Government Primary Schools and Secondary schools in order to ensure
transparency and equitable oppo rtunities in transfers. It also aims at
ensuring availability of teachers in rural areas. The teachers working
continuously in ‘C’ and ‘B’ zone schools are to be provided an opportunity to
opt for a school ‘A’ zone.
It also provides for rationalisation of posts and redeployment process
at regular intervals to provide teachers to the schools as per the prescribed
pupil: teacher ratio. It is also considered necessary to streamline the
process of transfer and posting of teachers, by providing options and
flexibility to teachers to seek postings of their preference.
The new legislation proposes a teacher friendly approach in the matter
of transfer and rationalisation of the teacher resource with all the
exemptions and priorities for various categories of teachers.
The salient features of the proposed Legislation are as follows,
namely:-
(1) It intends to specify minimum period of service of three years in a
school to seek transfer;
(2) Zonal transfers to achieve rotation of teachers from across Zones with
exemptions;
(3) To provide for exemptions to teachers with benchmark Disability as
defined in Rights of persons with Disabilities Act, 2016 (Central Act 49
of 2016);
(4) To provide exemption from Zonal transfers for teachers aged 50 in
case of female and 55 in case of male; and
(5) Certain other matters connected therewith or incidental thereto.
Hence the Bill.
[L.A. Bill No. 17 of 2020, File No. Samvyashae 12 Shasana 2020]
[Entry 41 of List II of the Seventh Schedule to the Constitution of India.]
[Published in the Karnataka Gazette Extra -ordinary No. 112 in part -IV
dated: 27.03.2020]
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II
Amending Act 27 of 2021.- The transfer pertaining to 2017, 2018 were
held during the year 2019 -20 in accordance with the Karnataka State Civil
Services (Regulation of Transfer of Teachers) Rules, 2017 . Under the said
rules no exemption were provided to the teachers who have transferred in
the year 2019 -20 for conducting rationalisation (excess)/ compulsory
transfer of teachers with specially abled child, women teachers who have
completed fifty years of age, men teachers who have completed fifty five
years of age, divorcee teacher having dependent child, pregnant teacher with
dependent child or widower with dependent child. Hence it is considered
necessary to give an opportunity t o opt the place of transfer to those
teachers who were working outside the taluk and in the high school cadre
many of them have been deployed outside the district.
Therefore, it is considered necessary to amend the Karnataka State
civil Services (Regulati on of Transfer of Teachers) Act, 2020 (Karnataka Act
04 of 2020) to provide a teacher an opportunity to opt their place of transfer
within the taluk or district where they were working during the year 2019 -
20 so as to give the benefit of posting within the taluk or district who was
transferred on compulsory transfer, zonal transfer or transfer after under
rationalization outside the concerned taluk or district as a onetime measure.
As the matter was urgent and both Houses of the State Legislature
were not i n session, the Karnataka State Civil Services (Regulation of
transfer of Teachers) (Amendment) Ordinance, 2021 (Karnataka Ordinance
04 of 2021) was promulgated to achieve the above object.
This Bill seeks to replace the said Ordinance.
Hence, the Bill.
[L.A. Bill No. 34 of 2021, File No. Samvyashae 40 Shasana 2021]
[Entry 41 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra -ordinary No. 812 in part -IVA dated:
05.10.2021]
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III
Amending Act 06 of 2022,- It is considered necessary to amend the
Karnataka State Civil Services (Regulation of Transfer of Teachers) Act, 2020
(Karnataka Act 04 of 2020) to,-
(i) ensure transparency and equitable opportunities in transfers of
Principals or Lecturers of Pre-University Colleges;
(ii) ensure availability of Lectures in rural areas;
(iii) bring rationalization of posts and redeployment process at
regular intervals to maintain the standard teacher : pupil ratio,
student:lecturer ratio; and
(iv) streamline the process of transfer and posting of lecturers, by
providing options and flexibility to Lecturers to seek posting of
their preference.
Hence, the Bill.
[L.A. Bill No. 45 of 2021, File No. DPAL 47 Shasana 2021]
[entry 41 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No. 55 in part -IVA dated:
18.01.2022]
IV
Amending Act 32 of 2022. - It is considered necessary further to
amend the Karnataka State Civil Services (Regulation of Transfer of
Teachers) Act, 2020 (Karnataka Act 04 of 2020) to,-
(1) re-define the words minimum period of service and order of
priority.
(2) exempt the limit prescribed under sub -section (1) of section 7 in
case of mutual transfer and transfers made under special
categories.
(3) permit mutual transfer to a place outside the unit of seniority more
than once in a service, subject to condition that both the teachers
must have completed minimum five years of service.
(4) make provision for the categories falling under clauses (i) to (iv) of
sub-section (1) of section 10 for exemption under rationalization,
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exemption under zonal transfer, priority under request transfers
and priority while getting transferred back from specified post.
(5) give priority during request transfer for the teacher with spouse
working with the State or Central Government or Aided Education
Institution.
Certain other amendments incidentals or consequential are also made.
Hence, the Bill.
[L.A. Bill No. 28 of 2022, File No. SAMVYASHAE 23 SHASANA 2022]
[Entry 41 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No. 520 in part -IVA dated:
13.10.2022]
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Amendment Act 27 of 2026 :- It is considered necessary further to
amend the Karnataka State Civil Services (Regulation of Transfer of
Teachers) Act, 2020 (Karnataka Act 04 of 2020) to,-
(i) define the critical post;
(ii) make provision for transfer by counselling to the post specified at
serial number III of Schedule-I;
(iii) specify the maximum period of service to the said posts;
(iv) make provision to bar transfer of the incumbents of teaching posts
specified in Schedule -I and clause (h) of section 2 to the non -
teaching po sts in the School Education and Literacy Department
and in any other posts in the State Civil Services or Boards or
Corporations; and
(v) make certain other consequential amendments.
Hence, the Bill.
[L.A. Bill No. 10 of 2026, File No. SAMVYASHAE 12 SHASANA 2026]
[Entry 41 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette Extra -ordinary No.275 in part -IVA
dated:10.04.2026]
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KARNATAKA ACT NO. 04 OF 2020
(First Published in the Karnataka Gazette Extra-ordinary on the 27th day of March, 2020)
THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) ACT, 2020
(Received the assent of the Governor on the 26th day of March, 2020)
(As amended by Acts 27 of 2021, 06 of 2022, 32 of 2022 and 27 of 2026)
An Act to provide for regulation of transfer of teachers so as to ensure
the availability of teachers in 1[Government Primary Schools and
Government High schools and Pre-University Colleges.]1
Whereas it is expedient to provide for regulation of transfer of teachers
so as to ensure the availability of teachers in 1[Government Primary Schools
and Government High schools and Pre -University Colleges] 1 and for the
matters connected therewith or incidental thereto;
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
Be it enacted by the Karnataka State Legislature in the seventy first
year of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2020.
(2) It shall come into force on such date as the State Government may
by 1[notification]1, appoint.
1. This Act has ca me into force w.e.f. 27.04.2021 by Notification No. EP/5/ETR/2020 Dated: 27.04.2021
(See the text notification at the end of the Act)
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "Appointment" means appointment by direct recruitment,
by absorption or by promotion;
(b) "Appointing authority" means the authority competent to make
appointment to the post of a teacher;
(c) "Competent authority" means the authority competent to make
orders of transfer of teachers as may be prescribed;
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5[(ca) “Critical Posts” means and include all the teaching pos ts
including Lecturers in Governme nt Pre-University Colleges, in the
following categories, namely:-
(i) Category 1: Karnataka Public Schools, Adarsha Vidyalaya,
PM SHRI schools other than Head Master or Vice-Principal;
(ii) Category 2: All other schools and Government Pre -
University Colleges having an enrolment exceeding 25 0
students or as per enrolment threshold notified by the
Government from time to time other than Head Master or
Vice-Principal; and
(iii) Category 3: Head Master or Vice -Principal of High School
or Principal in Government Pre -University Colleges under
Categories 1 and 2.]5
2[4[(cb)]4 “Lecturer” means a person appointed to a category of posts of
Principal or lecturer in composite junior college or pre-university
college as specified in Schedule-II;]2
3[(d) “Minimum period of service” means a continuous service of
three years in a school or pre -university college including service
rendered in a school or pre -university college from where the
teacher or Lecturer has been re -deputed in the current academic
year as per the provisions of clause (f) of section 2 and section 4:]3
5[Provided that , in case of transfers to the posts specified in serial
number III of Schedule -I shall only be by counselling for which the
minimum period of service rendered in the incumbent’s present cadre in
schools / colleges shall be twelve continuous years.
Provided further that , the maximum period of service in the posts
specified in serial number III of Schedule-I shall only be three years.
Provided also that , the incumbents of teaching posts specified in
Schedule-I and clause (h) of sect ion 2, shall not be transferred to the non -
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teaching posts in the School Education and Literacy Department and in any
other posts in the State Civil Services or Boards or Corporations.]5
3[(e) "Order of priority" means priority list of teachers prepared based
on weighted score obtained by the teacher as per the criteria as
may be prescribed, for the purpose of counseling:
Provided that, for a specified post Order of Priority means the
merit list prepared as per the marks obtained in the Examination
specified for such posts;]3
2[(ea) “Pre -University College” means Pre -University Colleges or
composite junior colleges belonging to the State Government;]2
(f) "Re-deployment" means re-deployment of any post from a 1[School
or Pre -university College] 1 where it is excess, to any 1[School or
Pre-university College]1 where it is deficit as per pupil-teacher ratio
and other norms specified by the State Government;
(g) "Schedule" means the schedule appended to this Act;
(h) “Specified posts” means posts of Cluster resource person, Block
resource person, Educational co -ordinator, Technical Assistant, Block
resource co-ordinator, Assistant project Co -ordinator, Subject Inspec tor
and Assistant Director (mid day meal); and such other posts as may be
notified by the State Government in this behalf;
(i) "Teacher" means a person appointed to a category of posts of a
teacher in a primary 1[School or Pre -university College] 1 or a high
1[School or Pre -university College] 1 or composite high 1[School or
Pre-university College]1 or composite junior college or such other
posts belonging to the State Civil Services as specified in the
1[Schedule-I]1;
(j)"Transfer" means posting of a teacher from one place of working to
another place of working in the same cadre;
(k) "Unit of seniority" means for primary 1[School or Pre -university
College]1 teachers the Unit of Seniority is an Educational district
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and for high 1[School or Pre-university College]1 teachers, the unit
of seniority is a Revenue division 2[and Principals or Lectu rers
working in Pre -university College or Composite Junior College unit of
seniority shall be the State]2; and
(l)"Zone" means Zone -A, Zone -B and Zone -C as defined and
prescribed by the State Government.
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
3. Substituted by Act 32 of 2022 w.e.f. 13.10.2022.
4. Renumbered by Act 27 of 2026 w.e.f. 10.04.2026
5. Inserted by Act 27 of 2026 w.e.f. 10.04.2026
3. Compulsory appointment of a teacher to Zone -C.- (1) Every
appointing authority while giving first posting on initial appointment or
promotion of a teacher shall ensure that vacancies in Zone -C shall be filled
in the first instance. Preferably the taluks with more than twenty percent
vacancies shall be filled on priority.
(2) If no vacancy is available for posting on initial appointment or
promotion in Zone-C, vacancy may be created by transfer of willing teachers
working in Zone-C who have completed minimum period of service to Zone -
B in the order of priority and from Zone B-to Zone-A:
Provided that, posting of a teacher to Zone-C on initial appointment or
promotion shall not apply to a teacher who has been appointed to a unit of
seniority which does not comprise any area under Zone-C:
Provided further that, if no vacancies are available in Zone -C even
after undertaking process under sub -sections (1) to (2), then a teacher may
be posted to a 1[School or Pre -university College] 1 in order of Zone -B or
Zone-A:
Provided also that, if a teacher who has already serv ed more than ten
years in Zone -C continuously or fifteen years in Zone -C cumulatively, such
teacher on promotion may be posted to a 1[School or Pre-university College]1
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in the order to Zone -B or Zone-A through counselling subject to availability
of such vacancies.
2[Provided also that, the initial appointment or promotion of Principal or
Lecturer shall be to a Government Pre-University College in Zone-C.]2
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
4. Rationalisation of teachers.- (1) Every alternate year the
sanctioned posts and the teachers 2[or lecturers] 2 working thereof in a
1[School or Pre-university College]1 shall be rationalized based on the Pupil -
Teacher ratio 2[or student -lecturer ratio ]2 fixed by the State Government
from time to time.
(2) After rationalisation the excess posts of a teacher 2[or lecturers]2 in
any 1[School or Pre -university College] 1 shall be redeployed to any 1[School
or Pre -university College] 1 where it is deficit. The excess teachers 2[or
lecturers]2 so determined shall be transferred through counselling based on
the order of priority, subject to such other conditions as may be prescribed.
3[(3) All transfers under this process shall be to the Critical posts
categorised under clause ( ca) of section 2 and if no critical posts available
then to other posts which may be notified by the Government.]3
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
3. Inserted by Act 27 of 2026 w.e.f. 10.04.2026.
5. Zonal transfers.- Every alternate year,-
(i) every teacher who has not served minimum ten years in Zone -C
and has served more than ten years continuously in Zone -A shall be
transferred to Zone -C or Zone -B su bject to such conditions as may be
prescribed by the State Government.
(ii) if no vacancy is available for posting of a teacher transferred under
sub-clause (i) to Zone -C, vacancy may be created by transfer of willing
teachers working in Zone-C or Zone-B who have completed minimum period
of service to Zone-A in the order of priority.
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1[2[(iii) All transfers under this process shall be to the Critical posts
categorised under clause ( ca) of section 2 and if no critical posts available
then to other posts which may be notified by the Government.]2]1
1. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Substituted by Act 27 of 2026 w.e.f. 10.04.2026
1[2[6. Request transfer.- A teacher or Lecturer who has served minimum
period of service in a school or Pre-University College shall be offered an
option to seek transfer subject to availability of critical post for transfer and
such other conditions as may be prescribed:
Provided that, a teacher or Lecturer working in any of the districts of
Kalyana Karnataka region, in addition to all other eligibility conditions shall
also have completed a minimum of ten years of service in the region, for
seeking transfer outside of Kalyana Karnataka region.]2]1
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Substituted by Act 27 of 2026 w.e.f. 10.04.2026
7. Transfer by counselling. - (1) The transfer of teachers under
sections 4, 5 and 6 shall ordinarily be done during the General transfer in
the month of April and May, in a year through a process of computerized
counselling conducted in such manner as may be prescribed:
Provided that, the transfer may be made even after the month of April
and May in special circumstances for the reasons to be recorded in writing
on direction of the State Government:
Provided further that, where no teacher has opted for a place in the
process of counselling and it is required to be filled in the public interest
based on the pupil -teacher ratio, the State Government may transfer any
teacher to such place who has completed minimum period of service,
subject to such other conditions as may be prescribed:
Provided also that, a teacher undergoing a major penalty under the
Karnataka Civil Service (Classification, Control and Appeal) Rules, 1957 or
facing criminal charges in Court of Law shall be transferred to any vacancy
in 'Zone-C' even if he has not completed minimum period of service:
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Provided also that, the total number of transfers made under sections
5 and 6 under this Act in a year, for any cadre and in any uni t of seniority
shall not exceed fifteen percent or such lower limit as notified by the State
Government:
2[1[Provided also that, the limit prescribed above shall not be
applicable to the mutual transfers and transfers made under special
categories as defined in clause (i) to (iv) of sub -section (1) of section 10 and
transfers made to Kalyana Karnataka Region (means the 06 districts as
notified under 371J), Malenadu Region (Malnadu region means to the blocks
as notified in the relevant GO), Educationally Bac kward Blocks (EBBs) (as
per Dr. Nanjundappa report or as per the prevailed Government
Notification).]1]2
2[1[(2) The Mutual Transfer to a place within or outside the unit of seniority
shall be subject to condition that both teachers must have completed minimum five
years of service in the cadre; must be otherwise eligible to transfer to that zone and
must have minimum five years of leftover service:
Provided that, both the teachers have completed minimum years of service in
the present place as per the definition in section 2(d).
Provided further that, he shall not be eligible for protection of seniority and
such other condition mentioned in section 7 if he voluntarily transfer from one unit
to another unit of seniority as may be prescribed;
Provided also that, in respect of mutual transfer within previous years are
not eligible for exemption under section 2 (d):
Provided also that, in case of Lecturer of Pre-University College or Composite
Junior College the transfer shall be permitted not more than once in service,
subject to condition that Lecturer of Pre -University College or Composite Junior
College shall have completed minimum seven years of service or must be otherwise
eligible to be transferred to that place and must have minimum five years of left
over service.]1]2
(3) The competent authority shall ensure that as for as possible the
percentage of vacancies in all the districts are distributed equally.
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3[Provided that, transfers from blocks with more than 25 percent of
vacancies shall not be allowed except within taluk transfer and to those
teachers who have completed 10 years of service in same cadre and taluk or
15 years of total (all cadres) service in the same block (having more than 25
percent of vacancies):
Provided further that, while c alculating 25 percent of vacancies, it
shall include all cadres of teachers viz all primary category as per schedule
for primary teachers and all secondary category as per schedule for
secondary teachers.]3
1. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Substituted by Act 32 of 2022 w.e.f. 13.10.2022.
3. Inserted by Act 32 of 2022 w.e.f. 13.10.2022.
8. Transfer of teachers to specified posts. -(1) All specified posts
shall be filled only through counselling by posting of a teacher based on
merit list prepared through the examination specified for such posts:
Provided that, the State Government may in its discretion, post any
teacher to a specified post, who has passed the prescribed examination and
has fulfilled eligibility norms.
(2) The minimum and maximum periods of posting to such posts shall
be three years and five years respectively.
1[Provided that, above provision shall not be applicable to the
Lecturers working in Pre-University College or Composite Junior College.]1
1. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
9. Redressal of grievances during transfers. - 1[In case of teacher
working in a Primary School or a High School or Composite High School or
Composite Junior College the departmental Officer] 1 not below the rank of a
Joint Director of P ublic Instruction shall be designated as the Grievance
Redressal Officer to oversee all transfer process under his jurisdiction and
hear any written complaints and pass orders within seven days. The appeal
against the order passed by the Grievance Redressa l Officer shall lie with
Additional Commissioner of Public Instruction, Dharwad for Belagavi
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division; Additional Commissioner of Public Instruction, Kalaburagi for
Kalaburagi division and Director (Transfer Cell), Commissioner of Public
Instruction office, Bengaluru in respect of Bengaluru and Mysuru Division
2[and in case of Lecturer working in Pre -University College such grievances
for redressal shall be made before the committee consisting of the Director,
Joint Director (Administration) and the Deputy Director (Administration) of
Department of Pre -University Education .]2 In case of violation of any
provision of the Act or the rules made there under by any officer, the same
shall be reported to the concerned Disciplinary Authority.
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
2. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
10. Exemptions from rationalization, zonal transfers and priority
for request transfers. - (1) The exemptions from rationalization, zonal
transfers and priority for request transfers are as follows, subject to
conditions specified in sub-sections (2) to (5),-
(i) teacher or spouse or children suffering from terminal illness or
serious ailments for which treatment is not available within
the taluk in which teacher is working;
(ii) teacher or spouse or children with bench mark disability as
defined in clause (r) of section 2 of the Rights of persons with
disabilities Act, 2016 (Central Act 49 of 2016);
5[(ii-a) pregnant teacher or a female teacher with a child of less than
five years:
Provided that, the said provision shall apply only to the general
transfer of teachers undertaken in the year in which the teacher
resumes to duty upon return from maternity leave.]5
(iii) widow or widower or a divorcee teacher with dependent
children; below the age of 12 years;
(iv) teacher with spouse being a working soldier or retired or
permanently disabled or deceased soldier of Indian Defence
Forces or Para-Military Forces;
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(v) teacher with spouse working with the State or Central
Government or aided educational institution;
(vi) teachers above the age of fifty years in case of female teachers
and fifty five years in case of male teachers; and
6[(vii) XXX]6
4[(2) The categories falling under clauses (i) to (iv) of sub-section (1) are
eligible for:
(a) Exemption under rationalization.
(b) Exemption under zonal transfer.
(c) Priority under request transfers.
(Priority shall be claimed only once during the service of a
teacher.)
(d) Priority while getting transferred back from specified post, to
which specified post t hey had been transferred by successfully
clearing the written examination as specified for such posts.]4
(3) The categories falling under clauses (i) to (iv) are classified as
special categories. The transfers made under these categories shall not be
counted under fifteen percent transfer limits 3[and ten percent in case of
Lecturers working in Pre-University College (working strength of concerned
category of Lecturers in the relevant subject) as]3 specified under section 7
(4) The categories falling under clause (vi) 6[XXX]6 are eligible only for
exemptions under rationalization and zonal transfers.
4[(5) The teachers falling under clause (v), of sub -section (1) shall be
given priority during request transfer. If the teacher is working in a different
taluk from that of the spouse he is allowed to seek transfer to the vacancy
available in any of the taluk of that district. If both are working in the same
taluk then they are not eligible to make application under priority.]4
4[1[(6) The teachers eligible under clause (v), of sub-section (1) for request
transfer or while getting transferred back from specified post to which they
16
had been transferred by successfully clearing the written examination as
specified for such posts, will be given priority as per the order of priority. ]1]4
3[(7) In case of a lecturer working in Pre -University College who was
transferred on compulsory transfer during the year 2018 -19 shall also be
provided an opportunity to opt a place of transfer within the unit of seniority
as a one time measure ahead of oth er types of transfers subject to the
availability of vacancies so as to give the benefit of posting within the unit of
seniority in the transfer done immediately after the date of commencement
of the Karnataka State Civil services (Regulation of Transfer t o Teachers)
(Second Amendment) Act, 2021 in the manner as may be prescribed.]3
1. Deemed to have been Inserted by Act 27 of 2021 w.e.f. 29.04.2021.
2. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
3. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
4. Substituted by Act 32 of 2022 w.e.f. 13.10.2022.
5. Inserted by Act 27 of 2026 w.e.f. 10.04.2026
6. Omitted by Act 27 of 2026 w.e.f. 10.04.2026
11. Prohibition of manual counselling. - The carrying out of
transfers through manual counselling is prohibited. If transfers are done
through manual counselling they shall be considered as null and void and
officers who are responsible for such transfers are liable for disciplinary
action.
12. Penalties.- If any officer or staff acts or makes an ord er in
contravention of the provisions of this Act or the rules made
thereunder, such officer or staff as the case may be, shall be liable for
disciplinary action under the Karnataka Civil Services (Classification,
Control and Appeal ) Rules, 1957.
13. Cognizance of offences. -No Court shall take cognizance of any
offence under this Act except on a complaint made in writing by an officer
authorized by the State Government by notification published in this behalf
in the Official Gazette.
14. An Act to override other laws. - The provisions of this Act
shall have an over -riding effect on anything inconsistent therewith
contained in any other law for the time being in force.
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15. Power to remove difficulties. - If any difficulty arises in giving
effect to the provisions of this Act, the State Government if it is
necessary and expedient for removing the difficulty, may by order
published in the official Gazette make provisions not inconsistent with
the provisions of this Act:
Provided that, no such order shall be made after the expiry of a period
of two years from the date of commencement of this Act.
16. Power to amend the Schedule. -The State Government may, by
notification, add, alter or remove any of the entries specified in the
Schedule.
17. Protection of action taken in good faith.- No suit, prosecution
or other legal proceeding shall lie against any officer of the State
Government for anything done in good faith or intended to be done under
this Act.
18. Power to make rules.- (1) The State Government may by
notification and after previous publication, make rules to carry out the
purposes of this Act.
(2) Any rule made under this Act may be made with retrospective
effect and when such a rule is made, the reason s for making the rule shall
be specified in a statement to be laid before both Houses of the State
Legislature and subject to any modification made under sub-section
(3) Every rule made under this Act shall have effect as if it is enacted
under this Act.
(3) Every rule made or notification issued under this Act, shall be laid,
as soon as may be, after it is made before each House of the State
Legislature, while it is in session for a total period of thirty days, which may
be comprised in one session or in two or more successive sessions, and if,
before the expiry of the session in which it is so laid or the session
immediately following both Houses agree in making any modification,
in the rule or notification or decide that any rule or notification should not
be made, the rule or notification shall thereafter have effect only in such
modified form or be of no effect, as the case may be; so, however, that any
such modification or annulment shall be without prejudice t o the
validity of anything previously done under that rule or notification.
19. Transitory provisions. - Any rule, notification, order or
appointment, made or issued under the Karnataka State Civil Services
(Regulation of transfer of teachers) Act, 2007 (Karnataka Act 29 of 2007) and
Rules made there under or otherwise providing for or relating to any of
18
the matters for the furtherance of which this Act is enacted, before
the date of commencement of this Act and in force on the date of
commencement of this Act, to the extent they are not inconsistent with
the provisions of this Act, shall continue to be in force and effective as if
they are made or issued or appointed under the corresponding provisions of
this Act unless and unt il superseded by anything done or any action taken
or any rules, notification, order or appointment made under this Act.
20. Repeal and savings. -Except the provisions relating to transfer of
Lecturer or Principal of Pre -University college, the Karnataka State Civil
Services (Regulation of transfer of teachers) Act, 2007 (Karnataka Act 29 of
2007) is hereby repealed:
Provided that, such repeal shall not affect,-
(a) anything done or any action taken under the said Act; or
(b) the previous operation of the said Act or anything duly done or
suffered thereunder; or
(c) any right, privilege, obligation or liability acquired, accrued or
incurred under the said Act; or
(d) any penalty or punishment incurred in respect of any offence
committed under the said Act:
Provided further that, the provisions of section 6 of the Karnataka
General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in
respect of repeal of the said Act.
19
1[SCHEDULE-I]1
(see section 2 and 16)
Sl. No. Cadre of teachers
I Posts in Government Primary 1[School or Pre -university
College]1.-
1. Head master/Head mistress in Government Higher Primary 1[School
or Pre-university College]1
2 Senior Headmaster/Head mistress in Model higher primary 1[School
or Pre -university College] 1 / Higher Primary 1[School or Pre -
university College]1
3 Primary 1[School or Pre -university College] 1 Assistant
master/mistress consisting of the following categories .-
(i) Primary 1[School or Pre-university College]1 Teachers (for class
1 to 5)
(ii) Graduate Primary Teachers (for class 6 to 8)
4 Music teacher
5 Physical education teacher
6 Drawing Teacher in Government Higher primary 1[School or Pre -
university College]1 /Model Higher primary 1[School or Pre-university
College]1 / any other special teachers.
II) Posts in Government High 1[School or Pre-university College]1 :
1 Head Master/Head Mistress in Government High 1[School or Pre -
university College] 1 by whatever name called including Head
Master/Mistress of Government Higher Secondary / Multipurpose
High 1[School or Pre -university College] 1 and Head Master/Head
Mistress of Government High 1[School or Pre -university College] 1 /
Vice Principal of composite Pre-University college/ Karnataka Public
1[School or Pre -university College] 1 / Composite High 1[School or
Pre-university College] 1 consisting of the following categories of
posts
2 Secondary 1[School or Pre-university College]1 assistant (Grade - I)
3 Secondary1[School or Pre-university College]1 assistant (Grade - II)
4
Graduate Assistant Master/Mistress in Government High 1[School or
Pre-university College]1, composite Pre -University college,
Composite High 1[School or Pre-university College]1, consisting of the
following categories of posts, namely:-
(i) Assistant Master Arts in Kannada, English, Urdu, Hindi,
Marathi, Tamil and Telugu mediums of instruction;
(ii) Assistant Master in Physical Science in Kannada, English,
Urdu, Hindi, Marathi, Tamil and Telugu mediums of
instruction;
(iii) Assistant Master in Biological Science in Kannada, English,
Urdu, Hindi, Marath i, Tamil and Telugu mediums of
instruction;
(iv) Language Assistant in Kannada, English, Urdu, Hindi,
20
Marathi, Tamil, Telugu and Sanskrit languages.
5 Physical Education Teacher in Government High 1[School or Pre -
university College]1 and Composite Pre-University Colleges
6 Drama Teacher
7 Dance Teacher
8 Drawing Teacher
9 Music Teacher
10 All Special Teachers
1. Substituted by Act 06 of 2022 w.e.f. 18.01.2022.
1[
III
The Teaching posts in District Institute of
Education and Training (DIET) / Teacher
Training Institutes (TTI) / College of
Teacher Education (CTE) / State, Division
and District level Administrative Offices
viz., Office of the Commissioner of School
Education/ Additional Commissioner of
School Education / DSERT / KSEAB / SSK
/ KTBS / DDPI
1 Lecturer
2 Lecturer (Craft)
3 Lecturer (Physical Education)
4 Junior Program Officer
5 Assistant Director (Teaching)
6 Lecturer (Work Experience)
7 Special Inspector (Vocational Education)
8 Lecturer (Drawing)
]1
1. Inserted by Act 27 of 2026 w.e.f. 10.04.2026
1[SCHEDULE-II
(see section 2 and 16)
Sl.No. Posts in the Government Pre-University College
1. Principal
2. Lecturer
3. Lecturer in Physical Education
]1
1. Inserted by Act 06 of 2022 w.e.f. 18.01.2022.
21
The above translation of PÀ£ÁðlPÀ gÁdå ¹«¯ï ¸ÉêÉUÀ¼ÀÄ (²PÀëPÀgÀ ªÀUÁðªÀuÉ ¤AiÀÄAvÀæt)
ಅಧಿನಿಯಮ, 2020 (2020gÀ PÀ£ÁðlPÀ C¢s¤AiÀĪÀÄ ¸ÀASÉå:04) (be published in the official Gazette
under clause (3) of Article 348 of the Constitution of India.
VAJUBHAI VALA
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
(K. DWARAKANATH BABU)
Secretary to Government
Department of Parliamentary Affairs
and Legislation
ಕರ್ನಾಟಕ ಸರ್ಕಾರ
ಸಂಖ್ಯೆ : ಇಪಿ 5 ಇಟಿಆರ್ 2020 ಕರ್ನಾಟಕ ಸರ್ಕಾರದ ಸಚಿವಾಲಯ,
ಬಹುಮಹಡಿ ಕಟ ಟ ಡ,
ಬೆಂಗಳೂರು, ದಿರ್ನೆಂಕ: 27-04-2021.
ಅಧಿಸೂಚನೆ
ಕರ್ನಾಟಕ ರಾಜ್ೆ ಸಿವಿಲ್ ಸೇವೆಗಳು(ಶಿಕ್ಷಕರ ವರ್ಗಾವಣೆ ನಿಯಂತ್ ರ ಣ) ಅಧಿನಿಯಮ, 2020
(2020ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ :04)ರ 1ನೇ ಪ್ ರ ಕರಣದ (2)ನೇ ಉಪ್-ಪ್ ರ ಕರಣದಡಿ
ಅಧಿರ್ಕರವನ್ನ ು ಚಲಾಯಿಸಿ, ಕರ್ನಾಟಕ ಸರ್ಕಾರವು ಈ ಮೂಲಕ ಸದರಿ ಅಧಿನಿಯಮದ ಎಲಾ ಾ
ಉಪ್ಬಂಧಗಳು ದಿರ್ನೆಂಕ: 27.04.2021 ರಿೆಂದ ಜಾರಿಗೆ ಬರತ್ಕ ಕ ದ್ ದ ೆಂದು ಗೊತ್ತ ು ಪ್ಡಿಸುತ್ ು ದ್.
ದಿರ್ನೆಂಕ: 27.04.2021
ಕರ್ನಾಟಕ ರಾಜ್ೆ ಪಾಲರ ಆದೇಶಾನ್ನಸಾರ
ಮತ್ತ ು ಅವರ ಹೆಸರಿನಲ್ಲ ಾ,
(ಹೆಚ್.ಎಸ್. ಶಿವಕುಮಾರ್)
ಸರ್ಕಾರದ ಅಧಿೀನ ರ್ಕಯಾದಶಿಾ,
ಶಿಕ್ಷಣ ಇಲಾಖ್ಯ (ಪಾ ರ ಥಮಿಕ ಶಿಕ್ಷಣ)
22
KARNATAKA ACT NO. 27 OF 2021
(First Published in the Karnataka Gazette Extra-ordinary on the 5th day of October
2021)
THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) (AMENDMENT) ACT, 2021
(Received the assent of the Governor on the 1st day of October 2021)
An Act to amend the Karnataka State Civil Services (Regulation of
Transfer of Teachers) Act, 2020.
Whereas it is expedient to amend the Karnataka State Civil Services
(Regulation of Transfer of Teachers) Act, 2020 (Karnataka Act 04 of 2020) for
the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Seventy
second year of the Republic of India, as follows:-
1. Short title and commencement. - (1) This Act may be called the
Karnataka State Civil Services (Regulation of Transfer of Teachers)
(Amendment) Act, 2021.
(2) It shall be deemed to have come into force with effect from 29th day
of April 2021.
2. Amendment of section 10 .- In the Karnataka State Civil Services
(Regulation of Transfer of Teachers) Act, 2020 (Karnataka Act 04 of 2020), in
section 10, after sub-section (5), the following shall be inserted, namely:-
“(6) In case of a teacher who was transferred on compulsory transfer,
zonal transfer or under rationalisation outside the taluk in case of a primary
School teacher or district in case of a high School teacher during the year
2019-20 shall also be pro vided an opportunity to opt a place of transfer
within the taluk or district where they were working during the year 2019 -
20 as a onetime measure ahead of other types of transfers subject to the
availability of vacancies so as to give the benefit of postin g within the
concerned taluk or district in the transfer done immediately after the date of
commencement of the Karnataka State Civil Services (Regulation of Transfer
of Teachers) (Amendment) Act, 2021 in the manner as may be prescribed."
23
3. Repeal and savings.- (1) The Karnataka State Civil Services
(Regulation of transfer of Teachers) (Amendment) Ordinance, 2021
(Karnataka Ordinance 04 of 2021) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under
the principal Act, as amended by the said Ordinance, shall be deemed to have been
done or taken under the principal Act, as amended by this Act.
The above translation of ಕರ್ನಾಟಕ ರಾಜ್ಯ ಸಿವಿಲ್ ಸೇವೆಗಳು (ಶಿಕ್ಷಕರ
ವರ್ಗಾವಣೆ ನಿಯಂತ್ ರ ಣ) (ತಿದ್ದು ಪಡಿ) ಅಧಿನಿಯಮ, 2021 (2021ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ
ಸಂಖ್ಯಯ :27) be published in the official Gazette under clause (3) of Article 348 of the
constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARANATAKA
By Order and in the name of
the Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation
KARNATAKA ACT NO. 06 OF 2022
(First Published in the Karnataka Gazette Extra-ordinary on the 18th day of
January 2022)
THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF TRANSFER OF
TEACHERS) (SECOND AMENDMENT) ACT, 2021
(Received the assent of the Governor on the 17th day of January 2022)
An Act further to amend the Karnataka State Civil Services (Regulation of
Transfer of Teachers) Act, 2020.
Whereas it is expedient further to amend the Karnataka State Civil Services
(Regulation of Transfer of Teachers) Act, 2020 (Karnataka Act 04 of 2020) for the
purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Seventy second year of the
Republic of India, as follows:-
24
1. Short title and commencement. - (1) This Act may be called the Karnataka
State Civil Services (Regulation of Transfer of Teachers) (Second Amendment) Act, 2021.
(2) It shall come into force at once.
2. Amendment of long title and preamble.-In the Karnataka State Civil Services
(Regulation of Transfer of Teachers) Act, 2020 (Karnataka Act 04 of 2020) (hereinafter
referred to as the Principal Act), in the long title and preamble, for the words,
“Government Primary Schools and Government High Schools”, in two places where they
occur the words “ Government Primary Schools, Government High Schools and Pre -
University Colleges” shall be substituted.
3. Substitution of the word “School”. - In the principal Act, for the word
“School”, wherever it occurs the words “School or Pre -university College”, shall be
substituted.
4. Amendment of section 2.- In section 2 of the principal Act,-
(i) after clause (c), the following shall be inserted, namely:-
“(ca) “Lecturer” means a person appointed to a category of posts of
Principal or lecturer in composite junior college or pre -university
college as specified in Schedule-II;”
(ii) after clause (e), the following shall be inserted, namely:-
“(ea) “Pre -University College” means Pre -University Colleges or
composite junior colleges belonging to the State Government;”
(iii) in clause (i), for the word “Schedule”, the word and figure “Schedule -I”,
shall be substituted; and
(iv) in clause (k), after the words “Revenue Division”, the words “and
Principals or Lecturers working in Pre -university College or Composite
Junior College unit of seniority shall be the State”, shall be inserted.
5. Amendment of section 3.- In section 3 of the Principal Act, in sub -section (2),
after third proviso, the following shall be inserted, namely:-
“Provided also that, the initial appointment or promotion of Principal or
Lecturer shall be to a Government Pre-University College in Zone-C.”
6. Amendment of section 4.- In section 4 of the Principal Act,-
(i) in sub-section (1),-
(a) after the words “the teachers” the words “or lecturers” shall be
inserted; and
(b) after the word “ratio” the words “or student -lecturer ratio” shall be
inserted.
(ii) in sub-section (2), after the word “teacher” the words “or lecturers” shall
be inserted.
7. Amendment of section 5. - In section 5 of the Principal Act, after clause (ii),
the following shall be inserted, namely:-
25
“(iii) Since the State is the single unit for Department of Pre-University
Education, the zonal transfer is not applicable for Lecturer working in the Government
Pre-University College or Composite Junior College.”
8. Amendment of section 7.- In section 7 of the principal Act,-
(i) in sub-section (1), after fourth proviso, the following proviso sExcerpt shown. Open the full act in Lexace.