Section 16(2) in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
(2)Notwithstanding such repeal-(i)anything done or any action taken under the Act so, repealed shall be deemed to have been done or taken under the corresponding provisions of this Act;(ii)any case pending before the Deputy Commissioner under sub-section (2) or sub-section (4) of section 3 of the Act so repealed shall stand transferred to and be dealt with by the Director in accordance with the provisions of the Act so repealed and the rules made there under as if he were the Deputy Commissioner;(iii)until the School Tribunal is constituted under this Act, the Commissioner of a Division shall be deemed to be a School Tribunal constituted under this Act, and any appeal pending before him under sub-section (5) of section 3 of the Act so repealed or any appeal preferred under sub-section (2) or sub-section (3) of section 4 of this Act shall be dealt with by him under the provisions of this Act;(iv)on the constitution of the School Tribunal under this Act, all appeals which could not be decided under sub-clause (iii) shall stand transferred to the said Tribunal and be decided by it under the provision of this Act and rules made thereunder.Annexure-IIPunjab Government Gazette (Extra), December, 11, 2013(AGHN 20, 1935 Saka)Department of Legal and Legislative Affairs, PunjabNo.59-Leg./2013. - The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 4th Day of December, 2013, is hereby published for general information: -The Punjab Privately Managed Recognised Schools Employees (Security of Service) Amendment Act, 2013(Punjab Act No. 48 of 2013)[Dated 11.12.2013]An Act further to amend the Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979.Be it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows: -
