Section 25(1) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(1)If, before the date of the commencement of this Act, any teacher or other person employed in any private school has been dismissed or removed or reduced in rank or his appointment has been otherwise terminated and any appeal preferred before that date -(a)by him against such dismissal or removal or reduction in rank or termination; or(b)by him or the educational agency against any order made before that date in the appeal referred to in clause (a) is pending on that date, such appeal shall -(i)in a case falling under clause (a), stand transferred to the appellate authority prescribed under section 23; or(ii)in a case falling under clause (b), stand transferred to the Tribunal.
