The KARNATAKA STATE CIVIL SERVICES (REGULATION OF TRANSFER OF TEACHERS) ACT, 2007

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THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) ACT, 2007
ARRANGEMENT OF SECTIONS

Statement of Objects and Reasons
Sections :

1. Short title and commencement
2. Definitions
3. Compulsory appointment of a teacher to rural areas
3A. Compulsory transfer of a teacher in public interest.-
3B. Rotation of teachers.-
4. Transfer by counseling
5. Transfer of teachers to Specified Posts
6. Prohibition of transfe r of a teacher from one unit of seniority to
another unit of seniority
7. Penalties
8. Cognizance of offences
9. An Act to override other laws
10. Power to remove difficulties
11. Power to amend the Schedule
12. Protection of action taken in good faith
13. Power to make rules
14. Transitory provisions
15. Repeal and Savings

Statement of Objects and Reasons

I
Act 29 of 2007. - It is considered necessary to regulate transfer of
teachers in Government Primary Schools and Secondary Schools including
lecturers in Government Pre- University Colleges in order to ensure
availability of teachers in rural areas by classifying rural areas depending
on the distance from the limits of city corporation, city municipal council,
town municipal council, town panchayat, district headquarters or taluk
headquarters as Zone-A, Zone-B and Zone-C so as,-

(1) to transfer a teacher to a rural area on his initial
appointment and also to transfer a teacher to a rural area
on his immediate next transfer who has not worked
before the commencement of this Act in any rural area;
(2) not to transfer any teacher out side the rural area who is
appointed in a rural area before the completion of five
years from the date of his appointment;
(3) to prohibit transfer of a teacher from one unit of seniority
in which he is appointed to another unit of seniority; and
for other matters connected therewith or incidental
thereto.

Hence the Bill.
(L.A.Bill No. 2 of 2007)
(Entry 41 of List II of the Seventh Schedule to the Constitution of India.)

Amending Act 23 of 2015. - It is considered necessary to amend
the Karnataka State Civil Services (Regulation of transfer of teachers) Act,
2007 to,-

(i) enhance the limit of transfers from 5% to 8% in public interest;
and
(ii) relax the prohibition of transfer of teachers from one unit of
seniority to another unit of seniority in cases of husband and wife
and mutual transfers.
Hence, the Bill.

[L.A. Bill No. 11 of 2015, File No. Samvyashae 11 Shasana 2015]
[entry 41 of List II of the Seventh Schedule to the Constitution of India.]

III

Amending Act 32 of 2015.- It is considered necessary to amend the
Karnataka State Civil Services (Regulation of transfer of teachers) Act,
2007,-

(i) to provide opportunity to transfer a teachers appointed after
04.05.2005, outside unit of seniority once in service
(ii) to provide transfer opportunity to the teachers to the place
where his spouse is working in an aided educational
institution outside the unit of seniority.

Hence, the Bill.

[L.A. Bill No. 32 of 2015, File No. Samvyashae 41 Shasana 2015]
[entry 41 of List II of the Seventh Schedule to the Constitution of India.]

Amending Act 23 of 2017.- It is considered necessary to amend
the Karnataka State Civil Services (Regulation of transfer of teachers)
Act, 2007 to,-
(1) streamline the process of transfer and posting of teachers, by
providing options and flexibility to teachers and to seek postings of their
preference;
(2) ensure filling of vacancies in rural areas and those under centrally
sponsored scheme on priority; and
(3) certain consequential amendments are also proposed.

Hence, the Bill.

[L.A. Bill No. 17 of 2017, File No. Samvyashae 22 Shasana 2017]
[entry 41 of List II of the Seventh Schedule to the Constitution of India]

KARNATAKA ACT NO. 29 OF 2007
(First Published in the Karnataka Gazette Extra-ordinary
on the First day of September, 2007)

THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) ACT, 2007
(Received the assent of the Governor on the thirty first day of August, 2007)
(As Amended by Act No.23 of 2015 ,32 of 2015 and 23 of 2017)
An Act to provide for regulation of transfer of teachers so as to
ensure the availability of teachers in Government schools and Pre-
University colleges in rural areas.
Whereas it is expedient to provide for regulation of transfer of
teachers so as to ensure the availability of teachers in government schools
and pre- university colleges in rural areas and for the matters connected
therewith or incidental thereto;
Be it enacted by the Karnataka State Legislature in the fifty -eighth
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,
2007.
(2) It shall be deemed to have come into force with effect from the
fourteenth day of December, 2006.
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 a teacher;

1[(c1) "maximum period" means a continuous service of ten years in a Zone
in different cadres put together;
(c2) "minimum period” means a continuous service of five years in a Zone
in different cadres put together;]1

5
(d) "Pre-University college" means Pre -University colleges
belonging to the State Government;
(e) "rural area" means the areas of,-
(i) Zone-B consisting of the areas upto such distance away from the
limits of Zone-A of urban area; and
(ii) Zone -C consisting of the areas lying beyond the limits of Zone -
B; as may be notified by the State Government from time to time;
(f) "school" means Pr imary or the High School belonging to the State
Government as the case may be;
(g) "schedule" means the schedule appended to this Act;
(h) "teacher" means a person appointed to a category of posts of a
teacher, in a Primary School or a High School and includes a
lecturer in a Pre- University college, belonging to the State Civil
Services and such other posts as specified in the Schedule;
(i) "transfer" means posting of a teacher to a post in a place of working,
including posting of a teacher from one place of working to a post in
another place of working and includes transfer within or outside the
unit of seniority in the same cadre;
2[(j) "unit of seniority" means an educational district for posts in
Government primary schools, a revenue division for posts in
Government high schools and the state for posts in Government pre-
university colleges;]2
(k) "urban area" means any areas within the limits of a taluk or district
head quarters and the limits of a City Corporation, City Municipal
Council, Town Municipal Council or a Town Panchayat and upto
such distance away from the limits of above areas notified as Zone-A
area by the State Government from time to time.
1. Inserted by Act 23 of 2017 w.e.f. 18.04.2017
2. Substituted by Act 23 of 2017 w.e.f. 18.04.2017
3. Compulsory appointment of a teacher to rural areas. - (1) Every
appointing authority while making initial appointment of a teacher to a
school or Pre-University college shall ensure that vacancies in Zone- C shall
be filled in the first instance:
Provided that the provisions relating to compulsory appointment of a
teacher to the rural area shall not apply to a teacher who has been
appointed to a unit of seniority which does not comprise any rural area.

6
(2) If no vacancy is available for initial appointment or transfer in any
particular Zone, a vacancy may be created by transfer of a teacher who has
completed minimum number of years of service to another Zone in the order
of priority from Zone-C to Zone-B, Zone-B to Zone-A or Zone-A to any other
urban area within the same unit of seniority:
Provided that in case any teacher who is serving in Zone- C, is
eligible to be transferred to Zone - B and similarly in case a teacher who is
serving in Zone-B is eligible to be transferred to Zone- A, but if he desires to
continue to serve in zone- C or zone- B, as the case may be, he may be
allowed to continue to serve in these respective zones.
Explanation: Order of priority shall be calculated interalia, on the
basis of the total number of years of service , of a teacher in a zone in
different cadres and on the basis of any other criteria as may be prescribed.
1[XXX]1
1. Omitted by Act 23 of 2017 w.e.f. 18.04.2017.
1[3A. Compulsory transfer of a teacher in public interest. - (1) A
teacher who has completed m aximum period of service in Zone A and has
more than two years of remaining service shall be transferred compulsorily
to a post in Zone 'C' in public interest.
Provided that a teacher who is a office bearer of a recognized teacher's or
employee's association or an unmarried female teacher or a widow female
teacher or a teacher having more than forty percent physical disability shall
be given exemption from provision of this sub-section.
(2) A teacher serving in Zone A and 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 Zone 'C' even
if he has not completed minimum period of service.
(3) If no vacancies are available for such c ompulsory transfer under sub-
section (1) or (2), the vacancies may be created by offering transfer option
to existing teachers who have completed minimum period of service in Zone
'C' as provided in sub-section (2) of section 3.]
1
1. Inserted by Act 23 of 2017 w.e.f. 18.04.2017.
1[3B. Rotation of teachers.- (1) A teacher who has served minimum
period of service in Zone 'B' or Zone 'C' shall be offered an option to seek
transfer to Zone 'A' or Zone 'B' respectively subject to availability of
vacancies.

7
(2) A vacancy remaining unfilled in Zone 'A' shall be filled by transfer of
teacher in Zone 'B' on exercise of option and any vacancy still not filled may
be filled by transfer of eligible teachers in Zone 'C'.
(3) A vacancy remaining unfilled in Zone 'B' shal l be filled by transfer of a
teacher in Zone 'C' on exercise of option and any vacancy still not filled in
Zone B may be filled by transfer of teacher in Zone 'A' who are to be
transferred compulsorily under sub-section (1) of section 3A]
1
1. Inserted by Act 23 of 2017 w.e.f. 18.04.2017.
4. Transfer by counseling. - The transfer of a teacher under this Act
shall be done through a process of computerized counseling conducted in
such manner as may be prescribed.

1[Provided that, the total number of transf ers in a year in any cadre
and in any unit of seniority under this Act shall not exceed fifteen percent or
any lower limit as may be prescribed.]
1
1. Inserted by Act 23 of 2017 w.e.f. 18.04.2017.
1[5. Transfer of Teachers to specified posts. - (1) The v acancies
related to posts created under Centrally sponsored schemes and such other
posts as may be specified by the State Government shall be filled first in
the respective zone before filling up other vacancies.
(2) The posts of Assistant Director (Mid- Day Meal), Block Resource
Person, Cluster Resource Person, Assistant Project Coordinator, Education
Coordinator and Subject Inspector shall be filled only by posting of teachers
who have passed the examination prescribed for such posts:
Provided that, t he minimum and maximum periods of posting to the
posts included in sub- section (2) shall be three years and five years
respectively.]
1
1. Substituted by Act 23 of 2017 w.e.f. 18.04.2017.

6. Prohibition of transfer of a teacher from one unit of seniority to
another unit of seniority.- (1) There shall be no transfer of a teacher from
the unit of seniority in which he is appointed to another unit of seniority
except in cases specified in sub-clause (2):
Provided that a teacher who is found surplus in an unit of seniority
may be transferred or redeployed to a needy school or pre-university college
in another unit of seniority:
4[2[XXX]2]4

8
(2) The provision of sub- section (1) shall be relaxed in the following
cases, namely:-
5[1[(1) In case of a teacher marr ied to a Government or PSU
employee posted outside the unit of seniority of the teacher
irrespective of the period of service;]5

(1A) In case of mutual transfers subject to conditions that both
teachers must have completed minimum period of three
years of service; must be otherwise eligible to be transferred
to that zone; must have minimum three years of left over
service; such mutual transfers shall not be allowed more than
once in his service and he shall not be eligible for protection
of seniority
]1
(2) Where a female teacher is a widow;
(3) Where a teacher is physically handicapped or disabled;
(4) Where a teacher or his/her spouse or children are suffering from
serious ailments, for which medical treatment is not available at
his/her place of work and his/her transfer in necessary to a place
where such treatment is available so as to provide him/her the
required medical treatment. However, no transfer shall be made
unless the teacher 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/her place of work,
specifying the place where the required treatment is available and
certifying that his/her transfer is necessary to such a place to provide
him/her the required medical treatment.
3[(5) The teacher may, on his request, be transferred through process of
counseling to such place or near by place or post out side the unit of
seniority where his spouse is working in an aided educational
Institution but excluding an urban area.]
3
6[(6) Where a teacher has completed minimum period of service in any
Zone and is seeking transfer to an eligible Zone in another unit of
seniority which does not has surplus teachers.]
6
1. Substituted by Act 23 of 2015 w.e.f. 13.05.2015
2. Substituted by Act 32 of 2015 w.e.f 13.08.2015.
3. Inserted by Act 32 of 2015 w.e.f 13.08.2015.
4. Proviso shall be Omitted by Act 23 of 2017 w.e.f. 18.04.2017.
5. Substituted by Act 23 of 2017 w.e.f. 18.04.2017.
6. Inserted by Act 23 of 2017 w.e.f. 18.04.2017.

9
7. Penalties.- If any competent authority or any officer makes an
order of posting or appointment or transfer in contravention of the provisions
of this Act or the rules made thereunder, such competent authority or officer
as the ca se may be, shall be liable for disciplinary action under the
disciplinary rules applicable to civil servants.
8. 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 Government by notification published in this behalf in the
Official Gazette.
9. An Act to override other laws. - The provisions of this Act shall
have effect notwithstanding anything inconsistent therewith contained in any
other law for the time being in force.
10. Power to remove difficulties.- If any difficulty arises in giving effect
to the provisions of this Act, the State Government may by order published
in the official Gazette make provisions not inconsistent with the provisions of
this Act as it appear to be necessary or expedient for removing the
difficulty:
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.
11. Power to amend the Schedule. - The State G overnment may, by
notification, add, alter or remove any of the entries specified in the
Schedule.
12. Protection of action taken in good faith. - No suit, prosecution or
other legal proceeding shall lie against any officer of the Government for
anything done in good faith or intended to be done under this Act.
13. 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 reasons 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

10
following both Houses agree in making any modification, in the r ule
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 to the validity of anything previously
done under that rule or notification.
14. Transitory provisions.- Any rule, notification, order or appointment,
made or issued under the Karnataka State Civil Services Act, 1978
(Karnataka Act 14 of 1990) or otherwise providing for or relating to any of
the matters for the furtherance of which this Act is an enacted, before the
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 until
superseded by anything done or any Act action taken or any rule,
notification, order or appointment made under this Act.
15. Repeal and Savings. - (1) The Karnataka State Civil Services
(Regulation of Transfer of Teachers) Ordinance, 2006 (Karnataka
Ordinance 4 of 2006) is hereby repealed. Anything done or any action taken
under the said Ordinance shall be deemed to have been done or taken
under this Act.

SCHEDULE
[ see section 2(h) and section 9 ]
Sl.
No.
Designation of the posts of Teachers
(1) (2)
I. Posts in Government Primary Schools:
1. Head Master/Mistress in (2) Notwithstanding such repeal
Government Higher Primary School
2. Non-Graduate Head Master in Model Higher Primary School
3. Primary School Assistant Master/Mistress consisting of the
following categories:-
(i) Primary School Assistant Master/Mistress (General);
(ii) Primary School Assistant Master/Mistress (Science);
(iii) Primary School Assistant Master/Mistress (English); and
(iv) Primary School Assistant Master/Mistress (Hindi).
4. Music Teacher
5. Physical Education Teacher Grade-II
6. Drawing Teacher in Government Higher Primary School/Model
Higher Primary School

II. Posts in Government High Schools:
1. Head Master in Government High Schools by whatever name
called including Head Master/Head Mistress of Government
Higher Secondary/Multipurpose High School and Head
Master/Head Mistress of Government High School.
2. Secondary School Assistant (Grade-I)
3. Secondary School Assistant (Grade-II)
4. Graduate Assistant Master/Mistress in Government High School,
Composite Pre-University College, Composite High School,
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, Marathi, Tamil and Telugu mediums of
instruction;

12
(iv) Language Assistant in Kannada, English, Urdu, Hindi,
Marathi, Tamil, Telugu and Sanskrit languages.
5. Physical Education Teacher Grade-I in Government High
Schools and Composite Pre-University Colleges.
6. Drama Teacher (Grade-II)
7. Dance Teacher (Grade-II)
8. Arts Master
9. Drawing Master
10. Craft Teacher (Grade-II).

III Posts in Government pre-university colleges:
1. Lecturers

The above translation of PÀ£ÁðlPÀ gÁdå ¹«¯ï ¸ÉÃªÉUÀ¼À (²PÀëPÀgÀ ªÀUÁðªÀuÉ
¤AiÀÄAvÀæt) C¢ü¤AiÀÄªÀÄ, 2007(2007gÀ PÀ£ÁðlPÀ C¢ü¤AiÀÄªÀÄ ¸ÀASÉå:29) be published in
the Official Gazette under clause (3) of Article 348 of the Constitution of
India.

RAMESHWAR THAKUR
Governor of Karnataka

By Order and in the name of the President of
India

G. K. BOREGOWDA
Secretary to Government,
Department of Parliamentary Affairs
and Legislation.

KARNATAKA ACT NO. 23 OF 2015
(First Published in the Karnataka Gazette Extra-ordinary on the Thirteenth
day of May, 2015)

THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) (AMENDMENT) ACT, 2015
(Received the assent of the Governor on the Eleventh day of May, 2015)

An Act further to amend the Karnataka State Civil Services
(Regulation of transfer of teachers) Act, 2007.
Whereas it is expedient further to amend the Karnataka State Civil
Services (Regulation of transfer of teachers) Act, 2007 (K arnataka Act No.
29 of 2007) for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the sixty -sixth
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, 2015.
(2) It shall come into force at once.
Sections 5 and 6 are Incorporated in the Principal Act

******
KARNATAKA ACT NO. 32 OF 2015
(First Published in the Karnataka Gazette Extra-ordinary on the Thirteenth
day of August, 2015)

THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) (SECOND AMENDMENT) ACT, 2015

(Received the assent of the Governor on the twelfth day of August, 2015)
An Act furthe r to amend the Karnataka State Civil Services
(Regulation of transfer of teachers) Act, 2007.
Whereas it is expedient further to amend the Karnataka State Civil
Services (Regulation of transfer of teachers) Act, 2007 (Karnataka Act 29 of
2007) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the sixty -sixth
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) (Second
Amendment) Act, 2015.
(2) It shall come into force at once.
Section 6 is Incorporated in the Principal Act

******

KARNATAKA ACT NO. 23 OF 2017
(First Published in the Karnataka Gazette Extra-ordinary on the Eighteenth day of April, 2017)

THE KARNATAKA STATE CIVIL SERVICES (REGULATION OF
TRANSFER OF TEACHERS) (AMENDMENT) ACT, 2017

(Received the assent of the Governor on the Fifteenth day of April, 2017)

An Act further to amend the Karnataka State Civil Services
(Regulation of Transfer of Teachers) Act, 2007.
Whereas it is expedient further to amend the Karnataka State Civil
Services (Regulation of Transfer of Teachers) Act, 2007 (Karnataka Act 29
of 2007) for the purposes hereinafter appearing.
Be it enacted by the Karnataka State Legislature in the sixty -eighth
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, 2017.
(2) It shall come into force at once.

Section 2,3,4,5,6, new sections 3A & 3B are incorporated in the Principal Act

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