Section 5(2) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
(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.
