Section 5(1) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
(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.
