Section 5 in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
5. Provision relating to reversion of allottees.
(1)Where consequent upon the review of promotions under section 4 any allottee promoted to any class of posts or offices is found not entitled to continue in that class, he shall be reverted to ,-(a)the class of posts or offices to which he would have been eligible for promotion on the basis of his rank in the final seniority list, or(b)the class of posts or offices in which he would have continued on the basis of his rank in the final seniority list.(2)Where any reversion is made under clause (a) of sub-section (1), the rank of the allottee in the seniority list of that class of posts or offices shall be fixed as if he had been promoted to that class of posts or offices on the basis of his rank in the final seniority list.
