Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka State Civil Services (Regulation Of Transfer Of Teachers) (Amendment) Act, 2015 23 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 5 3. Amendment of section 6 Karnataka State Civil Services (Regulation Of Transfer Of Teachers) (Amendment) Act, 2015 23 OF 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 (Karnataka 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. 2. Amendment of section 5 :- In the Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007 (hereinafter referred to as the principal Act) in section 5, for the proviso, the following shall be substituted, namely:- "Provided that the total number of such transfers in a unit of seniority shall not exceed five percent in the case of public interest transfers and three percent in the case of inter unit of seniority transfers, and totally it shall not exceed eight percent of the number of sanctioned posts of teachers in that cadre in that unit of seniority." 3. Amendment of section 6 :- In section 6 of the principal Act, in sub-section (2), for clause (1), the following shall be substituted, namely:- "(1) Where both the spouses are Government Servants and the teacher has served for atleast three years service in the existing unit of seniority may also be transferred to the place or nearby place of working of his/her spouse by counselling, depending upon the availability of clear vacancy not more than twice in service. (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".