(1)If, before the date of the commencement of this Act, any employee 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 by 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 stand transferred to the competent authority under section 80.
