(2)Any employee of a Board [* * *] [ The words " (not being a Head of a department)" omitted by Act 29 of 1974, Section 11 (w.e.f. 1.2.1975).] aggrieved by an order involving his reduction in rank, [compulsory retirement,] [ Inserted by Act 17 of 1982, Section 8 (w.e.f. 31.5.1982).] removal or dismissal may, within such time and in such manner as may be provided for by regulations, prefer an appeal-(a)[ to the Central Government, where such order is passed by the Chairman; [ Substituted by Act 29 of 1974, Section 11, for Clauses (a), (b) and (c) (w.e.f. 1.2.1975).](b)to the Chairman, where such order is passed by any such authority as is prescribed by regulations under clause (b) of sub-section (1):]Provided that where the person who passed the order becomes, by virtue of his subsequent appointment as the Chairman, the appellate authority in respect of the appeal against the order, such person shall forward the appeal to [the Central Government] [ Substituted by Act 29 of 1974, Section 11, for " the Board" (w.e.f. 1.2.1975).] and [the Central Government] [Substituted by Act 29 of 1974, Section 11, for " the Board" (w.e.f. 1.2.1975). ] in relation to that appeal shall be deemed to be the appellate authority for the purposes of this section.
