Section 94(3) in The Karnataka Education Act, 1983
(3)If, before the date of commencement of this Act, any teacher or other employees 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 Governing Council against any order made in any appeal referred to in clause (a);is pending before any officer, such appeal shall, notwithstanding anything in sub-section (1), stand transferred to the Tribunal, if he makes an application in that behalf to such officer.
