Section 22 in Tamil Nadu Private Colleges (Regulation) Act, 1976
22. Special provision regarding appeal in certain past disciplinary cases.
(1)If, before the date of commencement of this Act any teacher or other person employed in any private college 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 20; or(ii)in a case falling clause (b), stand transferred to the Tribunal.(2)If any such appeal as is referred to in sub-section (1) has been disposed of before the date of commencement of this Act, the order made in any such appeal shall be deemed to be an order made under this Act and shall have effect accordingly.
