Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka State Civil Services (Regulation Of Transfer Of Teachers) (Second Amendment) Act, 2015 32 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 6 Karnataka State Civil Services (Regulation Of Transfer Of Teachers) (Second Amendment) Act, 2015 32 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 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. 2. Amendment of section 6 :- In the Karnataka State Civil Services (Regulation of transfer of teachers) Act, 2007 (Karnataka Act 29 of 2007), in section 6,- (i) in sub-section (1), for the second proviso the following shall be substituted, namely:- "Provided further that a teacher who is in service and has completed not less than five years of service on the last day fixed for the submission of transfer application in a unit of seniority may on his request, be transferred through process of counseling to another unit of seniority not more than once in his service subject to ceiling limit specified in the Act." (ii) in sub-section (2), after clause (4), the following shall be inserted, namely:- "(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."